Satish vs Anita
2022 Latest Caselaw 187 MP

  HIGH COURT OF MADHYA PRADESH, BENCH AT INDORE
                             Second Appeal No.1878/2021
                         (Satish Patil & Ors. Vs. Anit Gujjar & Ors.)
                                            -1-

Indore, dated 04/01/2022

              Shri Vinay Gandhi, learned counsel for the appellants.

              Learned counsel for the appellants prays that till the next date of

hearing respondents be directed to maintain status-quo as well as the

execution of the impugned judgment and decree be stayed. He has

placed reliance upon a judgment delivered by the apex Court in the

case of Ravinder Kaur Grewal and Ors. Vs. Manjit Kaur and Ors.

Reported in (2019) 8 SCC 729.

After perusal of the record it reveals that the appellants have

lost their case before both the Courts below and therefore, at this

stage without hearing the other side, no such stay can be granted.

Let notice be issued to the respondents on payment of process

fee within seven working days. Notice be made returnable within six

weeks.

In the meanwhile, office is directed to requisition the record of

both the Courts below.

List the matter after receipt of records.

(ANIL VERMA) JUDGE Tej Digitally signed by TEJPRAKASH VYAS Date: 2022.01.04 17:58:36 -08'00'