Vishnu Prasad vs Raju Yadav
2022 Latest Caselaw 5154 MP

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                                                    IN THE HIGH COURT OF MADHYA PRADESH
                                                                 AT JABALPUR
                                                                     SA No. 1232 of 2018
                                                             (VISHNU PRASAD Vs RAJU YADAV AND OTHERS)

                                   Dated : 08-04-2022
                                             Mr. Ajay Kumar Jain, learned counsel for the appellant.

                                             Mr. Shreyash Dubey, learned counsel for the respondents.

Heard on IA. No.13681/2019 which is an application for permission to withdraw the amount which was deposited by the appellant before Collector of Stamps, District Jabalpur (M.P.) It is submitted by learned counsel for the appellant that the lower Court has

passed the judgment and decree in favour of the appellant. Prior to passing the judgment and decree, the lower Court sent the matter to Collector of Stamps, District Jabalpur for submitting a proper Court fees/ stamp duty on the agreement dated 08.09.2010. As per the order dated 31.08.2013, the appellant submitted a stamp duty sum of Rs.2,06,000/- in two installments, copy of which are annexed in this case. The appellant wants to withdraw the aforesaid amount.

Learned counsel for the respondent seeks time to argue the case. Looking to the urgency of the appellant and that final disposal of this case would take considerable time, IA. No.13681/2019 is allowed with condition that

whenever the Court finds it necessary to deposit the aforesaid amount, then the appellant will deposit the entire amount within 15 days. Let the amount to be disbursed to appellant himself.

Respondent may file reply to pending I.A. List this case after a week.

Certified copy today.

SMT. ANJULI PALO) JUDGE

shahina

Signature Not Verified SAN

Digitally signed by SHAHINA KHAN Date: 2022.04.08 18:58:34 IST