Mohammad Saeed vs Anwar Hussain
2022 Latest Caselaw 1797 MP

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                                             The High Court Of Madhya Pradesh
                                                       SA No. 172 of 2021
                                                      (MOHAMMAD SAEED AND OTHERS Vs ANWAR HUSSAIN)

                                   Indore, Dated : 08-02-2022
                                            Heard through Video Conferencing.

                                            Shri Sanjay Kuamr Guha, learned counsel for the appellants.
                                            Heard on admission.
                                            This second appeal is admitted for final hearing on the following
                                   substantial questions of law:-
                                            (1) Whether, the court below has committed an error of facts and law

                                   in not admitting the counter claim of the appellants as also in not passing the
                                   decree in favour of the appellants on the basis of the counter claim?
                                            (2) Whether, the judgment and decree passed by the first appellate
                                   court is liable to be dismissed having been adverse to the facts and law?

                                            At this stage, learned counsel for the appellant prays for interim stay.
                                            Let notice be issued to the respondent on payment of PF within7 days.

Notice be made returnable within 8 weeks.

Till the next date of hearing, execution of the judgment and decree

passed by the 1st Addl. District Judge, Neemuch in Civil Appeal No.15/2020 shall remain stayed.

C.C. as per rules.

(ANIL VERMA) JUDGE

trilok

Signature Not Verified SAN

Digitally signed by TRILOK SINGH SAVNER Date: 2022.02.08 16:55:38 PST