Malik Beg (Abdul Malik) vs Panjikrat Sarvajanik Trust ...
2022 Latest Caselaw 3510 MP

                                        1
              The High Court Of Madhya Pradesh
                        SA No. 1860 of 2021
(MALIK BEG (ABDUL MALIK) Vs PANJIKRAT SARVAJANIK TRUST MANDIR MURTI MURLI MANOHAR THR.)

Gwalior, Dated : 11-03-2022
         Shri Rohit Bansal, learned counsel for the appellant.

         Heard.
         The appeal is admitted on the following substantial question of law:
                 "Whether the Courts below erred themselves substantially by holding
     the plaintiff as public trust?"
         Issue notice to the respondent on payment of process fee by registered as

well as ordinary mode within seven working days. Notice be made returnable within four weeks.

In view of the facts and circumstances of the case, the effect, operation and execution of the judgment and decree dated 03/12/2021 passed by District Judge, Sheopur in Civil Appeal No.04/2021 confirming the judgment and decree dated 03/03/2021 passed by IInd Civil Judge, Class-II, Sheopur in Civil Suit No.75- A/2014 shall remain stayed till the next date of hearing.

List the case for final hearing in due course.

(SUNITA YADAV) JUDGE

Monika MONIKA SHARMA 2022.03.14 10:51:34 +05'30'