Rakesh Choukse vs Shri Vijay Dharam Suri Samadhi ...
2022 Latest Caselaw 4037 MP

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                           IN THE HIGH COURT OF MADHYA PRADESH AT GWALIOR
                                                        FA No. 161 of 2022
(RAKESH CHOUKSE AND OTHERS Vs SHRI VIJAY DHARAM SURI SAMADHI MANDIR VEERTATVA PRAKASH
                                    THR. AND OTHERS)

Dated : 23-03-2022
                                Shri Nitesh Sharma, learned counsel for the appellants.

                                Shri Sunil Kumar Jain, learned counsel for the respondents.

Learned counsel for the appellants 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 VALSALA VASUDEVAN 2018.10.26 15:14:29 -07'00' 13:28:58 +05'30'