Pradeep Kumar Jain vs Shri Shri 1008 Jagatguru ...
2021 Latest Caselaw 8068 MP

                                                                   1                              MP-3068-2021
                                        The High Court Of Madhya Pradesh
                                                  MP No. 3068 of 2021
                                (PRADEEP KUMAR JAIN Vs SHRI SHRI 1008 JAGATGURU SHANKARACHARYA SWAMI SWAROOPANAD
                                                    SARASWATI BADRIK AND DWARIKA PEETHADHISH)


                                Jabalpur, Dated : 01-12-2021
                                       Shri Sachin Jain, learned counsel for the petitioner.

                                       Ku.Neelam Goel, learned counsel for the respondent No.1.

Learned counsel for the petitioner submits that though the learned 1st Appellate Court has admitted First Appeal against the judgment & decree dated 3.4.2021 passed by the learned 9th Civil Judge Class-I, Jabalpur but

has not granted any injunction on the singular ground that the plaintiff has denied relationship of landlord and tenant. Ku.Neelam Goel prays for a short adjournment.

List on 4.12.2021.

(VIVEK AGARWAL) JUDGE

amit

Signature Not Verified SAN

Digitally signed by AMIT JAIN Date: 2021.12.03 19:28:13 IST