Rupesh Mittal vs Vijay Dharam Suri Samadhi Mandir ...
2022 Latest Caselaw 4035 MP

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                         IN THE HIGH COURT OF MADHYA PRADESH AT GWALIOR
                                                     FA No. 151 of 2022
 (RUPESH MITTAL Vs VIJAY DHARAM SURI SAMADHI MANDIR VEERTATVA PRAKASH MANDAL SHIVPURI
                         EAST MUKHYALAYA MUMBAI THR AND OTHERS)

Dated : 23-03-2022
                             Shri Yogesh Singhal, learned counsel for the appellant.

                             Shri Sunil Kumar Jain, learned counsel for the respondents.

Learned counsel for the appellant submitted that execution proceedings have already been commenced in the Court of 4th District Judge, Shivpuri (M.P.), therefore, prays for interim relief.

In view of facts and circumstances of the case, it is hereby directed that the

effect and operation of impugned judgment dated 27/10/2021 in Civil Suit No.02A/2011 passed by 4th District Judge, Shivpuri (M.P.) shall remain stayed till the next date of hearing.

List the case in week commencing 02/05/2022.

(SUNITA YADAV) JUDGE

vpn VIPIN KUMAR AGRAHARI 2022.03.24 13:24:48 +05'30' VALSALA VASUDEVAN 2018.10.26 15:14:29 -07'00'