Govind Potfode vs Madhuri
2022 Latest Caselaw 2244 MP

                                                                           1
                                                The High Court Of Madhya Pradesh
                                                          MP No. 761 of 2022
                                                       (GOVIND POTFODE AND OTHERS Vs MADHURI AND OTHERS)

                                     Jabalpur, Dated : 17-02-2022
                                           Shri Jaideep Sirpurkar, learned counsel for the petitioner.

                                           Issue notices to the respondents on payment of process fee within seven

working days by RAD mode failing which this petition shall stand dismissed without further reference to the Court.

It is pointed out that although the petitioner was not a party to the sale deed. Despite of the same he was directed to pay the ad valorem Court fees. He has

placed reliance upon the judgments passed by this court in the case of Ajay Pratap Singh and Others Vs. Kuldeep Singh and Others reported in 2013 (2) MPHT 236 and also in the case of Israt Jahan (Smt.) Vs. Rajia Begum and Others reported in 2010 (1) MPHT 338.

Considering the aforesaid, as an interim measure, the trial court is directed to proceed with the civil suit without pressurizing the petitioner to deposit the ad valorem Court fees till the decision of the petition.

List the matter in the week commencing 21.03.2022.

(VISHAL MISHRA) JUDGE

Sha

Signature Not Verified SAN

Digitally signed by SHALINI LANDGE Date: 2022.02.18 12:02:06 IST