Suresh Agrawal vs Uttam Chand
2022 Latest Caselaw 4824 Chatt

                 HIGH COURT OF CHHATTISGARH, BILASPUR
                              Order Sheet
                          First Appeal No.85 of 2022
             Suresh Agrawal & Ors. Versus Uttam Chand & Anr.

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27/07/2022          Shri B.P. Sharma, Counsel for the appellants.

                    Shri A.K. Prasad, Counsel for the respondents.

Heard on admission.

Admit.

Also, heard I.A. No.3 application fled under Order 41 Rule 5 r/w Order 39 Rule 1 & 2 of the Civil Procedure Code.

Perused the impugned judgment of Trial Court where it was found that respondents/defendants are in possession of the suit property.

Shri B.P. Sharma, learned counsel for the appellants submits that they are in possession of the suit property.

Looking to the above submissions made by counsel for the parities, it is directed that both the parties shall maintain status quo in relation to the suit property as it exists today till next date of hearing.

It is further directed that no third party interest would be created in the suit property till the next date of hearing.

Accordingly, I.A. No.3 and I.A. No.7 ( application for urgent hearing) are disposed of.

List this case for fnal hearing.

Sd/-

(Arvind Singh Chandel) Judge

Prakash