Chitranjan vs Rajendra Kumar
2022 Latest Caselaw 272 MP

  HIGH COURT OF MADHYA PRADESH, BENCH AT INDORE
                             First Appeal No.2148/2018
                       (Chitranjan Vs. Rajendra Kumar and Others)
                                            -1-

Indore, dated 05/01/2022

             Shri S. I. Ansari, learned counsel for the appellant.

             Shri Anil Nagrani, learned counsel for the respondent No.1.

Shri Anil Kumar Jain, learned counsel for the respondents No.3,

8 and 9.

Shri S. S. Tanwar, learned counsel for the respondents No.14

and 15.

Learned counsel for the respondents prays for and is granted

time to file reply to pending IA.No.8636/2019.

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

hearing the respondents be directed to maintain status-quo in respect

of the suit property and the operation of the impugned judgment and

decree be stayed.

All the parties are heard on the question of grant of interim relief.

After considering all the facts and circumstances of the case, it

is directed that till the next date of hearing, parties are directed to

maintain status-quo and the operation of the impugned judgment and

decree dated 18/07/2018 passed in Civil Suit No.15-A/2015 shall

remain stayed and no coercive action shall be taken against the

appellant pursuant to the impugned judgment and decree.

Certified copy as per rules.

(ANIL VERMA) JUDGE Tej Digitally signed by TEJPRAKASH VYAS Date: 2022.01.05 17:47:24 -08'00'