Radha Mohan & Ors vs Rajendra Pandey & Anr
2022 Latest Caselaw 8373 MP

                                                           1
                                   IN THE HIGH COURT OF MADHYA PRADESH
                                                AT JABALPUR
                                                     FA No. 625 of 2004
                                          (RADHA MOHAN & ORS Vs RAJENDRA PANDEY & ANR)

                      Dated : 23-06-2022
                            Shri Varun Dubey , learned counsel for the appellants.

                            Shri Ashok Pali, learned counsel for the respondents.

Heard on I.A. No.419/2021, which is an application under Order 39 Rule 1 & 2 of CPC, seeking injunction by the respondents against the appellants/defendants from raising construction on the suit property and to maintain status-quo.

As this appeal was admitted on 12/10/2004 and execution of impugned judgment and decree dated 29/09/2004 was stayed and thereafter, this Court on 12/03/2021 has ordered for maintenance of status-quo by both the parties with regard to the disputed property, therefore, I.A. No.419/2021 is closed with a direction to the parties to maintain status-quo with regard to the disputed property till the decision of this appeal.

List this appeal for final hearing in due course.

                                                                        (DWARKA DHISH BANSAL)
                                                                               JUDGE

                      RS




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Date: 2022.06.24
10:46:13 IST