Israr Ahmad vs Smt. Rukmani Bai
2022 Latest Caselaw 9717 MP

                                                         1
                               IN THE HIGH COURT OF MADHYA PRADESH
                                             AT INDORE
                                                  SA No. 1281 of 2018
                                              (ISRAR AHMAD Vs SMT. RUKMANI BAI)

                Dated : 14-07-2022
                          Shri Sunrendra Kumar Onkar, Advocate for the appellant.

                          Heard on the question of admission.
                          The appeal is admitted for hearing on following substantial question of
               law:

                                     "A. Whether the lower appellate Court has misconstrued

                              the provision of Section 20 of the Gandi Basti Kshtra Sudhar tatha
                              Nirmulan Adhiniyam 1976" and in dismissing the claim of plaintiff
                              for want of prior sanction from the competent authority.
                                     B. Whether the lower appellate Court has committed an
                              error of law as well as procedure in allowing the application under
                              Order 41 Rule 27 of the CPC filed by the defendant."


                          Issue notice to the respondent on merit along with substantial question of

law and the pending applications on payment of process fee within a period of two weeks.

Till next date of hearing, the effect and operation of the impugned

judgment and decree passed by the lower appellate Court shall remain stayed.

List for confirmation of interim order after service of notice upon the respondents.

(PRANAY VERMA) JUDGE

jyoti Signature Not Verified Signed by: JYOTI CHOURASIA Signing time: 15-Jul-22 11:08:46 AM