Kanhaiyalal Anand vs Purushotamlal Sablok
2023 Latest Caselaw 13756 MP

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                                          IN THE HIGH COURT OF MADHYA PRADESH
                                                       AT GWALIOR
                                                           FA No. 1769 of 2019
                                                 (KANHAIYALAL ANAND Vs PURUSHOTAMLAL SABLOK)

                           Dated : 22-08-2023
                                     Shri Abhishek Singh Bhadauriya, learned counsel for the appellant.

                                     Shri Anmol Khedkar, learned counsel for the respondent.

Heard on IA No.3047/2022, which is an application under Order 39 Rule 1 and 2 r/w Section 151 CPC.

Parties are directed to maintain status quo as it exists today with regard to the alienation of the disputed property, till disposal of this appeal.

Accordingly, IA No.3047/2022 is disposed of. Also heard on IA No.3153/2022, which is an application under Section 151 of CPC by respondent for directing the appellant to receive the advance money in compliance of impugned judgment/decree of the Trial Court.

Learned counsel for the appellant is not ready to receive the money, therefore, respondent is directed to deposit the money in the Trial Court.

Accordingly, IA No.3153/2022 disposed of. List this case for final hearing on 18.10.2023.

(ROOPESH CHANDRA VARSHNEY) JUDGE

shivani

Signature Not Verified Signed by: SHIVANI SINGH RAJPUT Signing time: 23-08-2023 10:00:39 AM