Rewaram vs Punabai
2022 Latest Caselaw 1657 MP

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               The High Court Of Madhya Pradesh
                         SA No. 3608 of 2019
                               (REWARAM Vs PUNABAI AND OTHERS)

     Jabalpur, Dated : 04-02-2022
             Heard through Video Conferencing.

             Shri Mohd. Ali, counsel for the appellant.
             Shri P.K.Pandey, counsel for respondent No.1 and 2.

I.A.No. 7484/2020 is an application filed by respondent No. 1 and 2 for vacating stay.

This appeal is pending for admission as well as on I.A.No.

16330/2019 which is pending since 2019. As per the record, there are concurrent findings of the Courts below against the appellant.

As per the judgment of the Supreme Court rendered in case of Raghavendra Swamy Mutt vs. Uttaradi Mutt reported in (2016) 11 SCC 235, no interim order/interim relief can be granted, unless second appeal is duly admitted upon formulation of substantial question(s) of law.

Hence, by way of last indulgence, time is granted to the appellant to argue on admission as well as pending application under Order 39 Rule 1 and 2 of the CPC, failing which this Courts shall be constrained to pass

appropriate orders for vacating stay.

List on 17.02.2022.

Interim order to continue till the next date of hearing.

(SMT. ANJULI PALO) JUDGE vidya Digitally signed by SREEVIDYA Date: 2022.02.04 17:51:05 +05'30'