Madhav Singh vs Gyani Bai
2022 Latest Caselaw 13635 MP

                                                               1
                                       IN THE HIGH COURT OF MADHYA PRADESH
                                                    AT JABALPUR
                                                        SA No. 1639 of 2017
                                            (MADHAV SINGH AND OTHERS Vs GYANI BAI AND OTHERS)

                           Dated : 14-10-2022
                                 Shri Sankalp Kochar, learned counsel for the appellant.

                                 Shri R. Mathai, learned Panel Lawyer for the respondent/State.

Shri Md. Siddeeque, learned counsel for the respondent. Heard on I.A. No.17027/2017 and I.A. No.4475/2018. In the light of order dated 05.01.2018 passed by this Court and looking to the judgment and decree, the interim relief granted by this Court is modified

and it is directed that till the decision of the second appeal, both the parties are directed to maintain status-quo with regard to the suit property. Accordingly, the I.A. No.17027/2017 is disposed off/ closed.

Consequently, I.A. No.4475/2018 is hereby dismissed.

(DWARKA DHISH BANSAL) JUDGE

AT

Signature Not Verified Signed by: APARNA TIWARI Signing time: 10/14/2022 5:21:30 PM