Shamlata vs Mathuralal
2022 Latest Caselaw 2045 MP

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                                                                The High Court Of Madhya Pradesh
                                                                          MP No. 697 of 2022
                                                                    (SHAMLATA AND OTHERS Vs MATHURALAL AND OTHERS)

          Gwalior, Dated : 14-02-2022
                                         Shri R.K.Soni, learned counsel for the petitioners.

                                         Heard on admission.
                                         The grievance of the petitioners/decree holders is that their application has
          been rejected by the trial Court whereby going contrary to the decree passed by
          trial Court and affirmed up to second appeal stage, mesne profits are confined to
          decision of second appeal and not till possession is given. Recently possession

          has been given to the petitioners as decree holder by respondents/defendants /

judgment debtors but that aspect has not been considered in correct perspective by trial Court.

Issue notice to the respondents by RAD post on payment of process fee within seven working days. Notice be made returnable within four weeks.

List after service of notice.

(ANAND PATHAK) JUDGE

JPS/-

JAI Digitally signed by JAI PRAKASH SOLANKI DN: c=IN, o=HIGH COURT OF MADHYA PRADESH BENCH GWALIOR, ou=HIGH COURT OF MADHYA PRADESH BENCH GWALIOR, postalCode=474001, st=Madhya Pradesh,

PRAKASH 2.5.4.20=287738d30aabaeda9b10cecdf179cec865c7633f4 cfb9e38ce14fcbb05b9522a, pseudonym=560BC50AD082B9BE54EE290EC8CB2193780 D8357, serialNumber=8D6BC1C9FCE36623D0BD6B8072A2D8C01

SOLANKI 433EBD48AE4F609F108CA8F8DE6B522, cn=JAI PRAKASH SOLANKI Date: 2022.02.15 09:50:08 +05'30'