The State Of Madhya Pradesh vs Vinod Kumar
2022 Latest Caselaw 6758 MP

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           IN THE HIGH COURT OF MADHYA PRADESH AT INDORE
                            FIRST APPEAL NO.858 OF 2020
                        (The State of Madhya Pradesh Vs Vinod Kumar)

          Indore, Dated 05.05.2022

                Shri Sanjay Karanjawala, counsel for the appellant/State.
                Heard on IA No.4002/2020 which is an application under Order
          41 Rule 5 of CPC for interim stay.
                After perusal of the judgment of first appellate court, it appears
          that at present the respondents are in possession of suit land by virtue

of registered sale deed and therefore at this stage no interim stay is required. Hence IA No.4002/2020 is hereby dismissed.

Registry is directed to list the appeal for final hearing in due course.

(ANIL VERMA) JUDGE

Arun/-

ARUN NAIR 2022.05.05 18:27:34 +05'30'