Vipul Singh vs Bharatsharan Singh Baghel
2021 Latest Caselaw 453 MP

                                          1                                   SA-1590-2020
               The High Court Of Madhya Pradesh
                           SA-1590-2020
                      (VIPUL SINGH Vs BHARATSHARAN SINGH BAGHEL AND OTHERS)

     2
     Jabalpur, Dated : 03-03-2021
             Shri Umesh Shrivastava, with Ms. Shana Khan, Advocates for the
    appellant.
             Shri Prashanjeet Chhatarjee, PL for respondent No. 11-State.

Appellant-respondent filed this second appeal against the judgment and decree dated 27.11.2020 passed by II Additional District Judge, Link Court

Rampur Naikin District Sidhi, in regular Civil Appeal No. 50-A/2017, whereby learned II Additional District Judge partly allowed the appeal presented by respondent-plaintiff and passed the judgment in regard to possession.

Issue notice to the respondents no. 1 to 10 on the question of admission as well as interim relief, on payment of process fee within seven working days by both modes.

Notice be made returnable in four weeks. Record of the courts below be called for. Meanwhile parties are directed not to create third party interest in the

disputed property.

C.C. as per rules.

(RAJENDRA KUMAR SRIVASTAVA) JUDGE

MISHRA ARVIND KUMAR MISHRA 2021.03.03 17:32:19 +05'30'