Benidas vs Dr. Ramesh Gupta
2023 Latest Caselaw 20458 MP

Madhya Pradesh High Court

Benidas vs Dr. Ramesh Gupta on 4 December, 2023

Author: Avanindra Kumar Singh

Bench: Avanindra Kumar Singh

                                                                 1
                                        IN THE HIGH COURT OF MADHYA PRADESH
                                                     AT GWALIOR
                                                           SA No. 1582 of 2018
                                                         (BENIDAS Vs DR. RAMESH GUPTA)

                           Dated : 04-12-2023
                                   Ms. Samiksha Swami- Advocate for the appellant.

                                   Record is received.
                                   Heard on the question of admission.
                                   This second appeal under Section 100 of the Code of Civil Procedure,
                           1908 has been filed against the judgment and decree dated 03/05/2018 passed

                           by First Additional District Judge, Ganjbasoda, District- Vidisha (M.P.) in
                           Regular Civil Appeal No.144-A/2016 arising out of the judgment and decree
                           dated 01/07/2016 passed by 2nd Civil Judge, Class-II, Ganjbasoda, District -
                           Vidisha (M.P.) in Civil Suit No.69A/2009.
                                   The appeal involves and is admitted on the following substantial
                           question of law;

                                         "1.Whether, the suit for permanent injunction is
                                         tenable without having possession over the suit
                                         property ?"
                                   Issue notice to the respondent on payment of process fee by RAD mode

within seven working days, returnable within eight weeks.

List the case after eight weeks.

(AVANINDRA KUMAR SINGH) JUDGE

rahul