Chitra vs Dilip
2022 Latest Caselaw 7460 MP

                                                                        1
                                                 IN THE HIGH COURT OF MADHYA PRADESH
                                                              AT JABALPUR
                                                                  FA No. 218 of 2022
                                                           (CHITRA AND OTHERS Vs DILIP AND OTHERS)

                                     Dated : 19-05-2022
                                           Mr.Hemant Kumar Chouhan, learned counsel for the appellants.

                                           Mr.Sanjiv Kumar Mishra, learned counsel for the respondent No.1.

Ms.Pushpanjali Dwivedi, learned Panel Lawyer for the respondent/State. This first appeal under section 96 of the Code of Civil Procedure has been preferred by appellants/Defendants No.6 & 7 against judgment and decree dated 09.11.2021 passed by First Additional District Judge, Burhanpur in

RCSA No.300005/2016 [Dilip and others Vs. Sureshchand and others].

Heard on the question of admission and I.A.No.1350/2022. The appeal is admitted for hearing.

L e t notice of appeal alongwith I.A.No.1350/2022 be issued to the respondents on payment of process fee by RAD as well as ordinary mode within seven working days. Notices be made returnable within six weeks.

A s an interim measure it is directed that till next date of hearing, the parties shall maintain status quo with regard to suit property for a period of six months.

List alongwith F.A.Nos.31/2022 & 386/2022.

(SMT. ANJULI PALO) V. JUDGE

RM

Signature Not Verified SAN

Digitally signed by RAJESH MAMTANI Date: 2022.05.19 18:45:17 IST