Ajay Kayastha vs Panjikrat Sarvajanik Trust ...
2022 Latest Caselaw 5200 MP

                                                     1
                             IN THE HIGH COURT OF MADHYA PRADESH
                                          AT GWALIOR
                                               SA No. 805 of 2022
              (AJAY KAYASTHA AND OTHERS Vs PANJIKRAT SARVAJANIK TRUST MANDIR MURTI MURLI MANOHAR JI
                                   SITUATED AT MAIN BAZAR SHEOPUR THR. SOCALLE)

             Dated : 08-04-2022
                    Shri Rohit Bansal, learned counsel for the appellants.

                    Heard.
                    The appeal is admitted on the following substantial question of law:
                          "Whether the Courts below erred themselves substantially by holding
                   the plaintiff as public trust?"

                    Issue notice to the respondent on payment of process fee by registered as

well as ordinary mode within seven working days. Notice be made returnable within four weeks.

In view of the facts and circumstances of the case, the effect, operation and execution of the judgment and decree dated 07/3/2022 passed by Principal District Judge, Sheopur in Civil Appeal No.17/2022 confirming the judgment and decree dated 22/12/2021 passed by IInd Civil Judge, Senior Division, Sheopur in Civil Suit No.1200006/2015 shall remain stayed till the next date of hearing.

List the case for final hearing in due course.

                                                                             (SUNITA YADAV)
ALOK KUMAR                                                                       JUDGE
2022.04.11
16:07:36
+05'30'      AKS
11.0.23