Municipal Corporation Singrauli vs Shashank Bhushan Singh
2023 Latest Caselaw 1693 MP

                                                    1
                           IN THE HIGH COURT OF MADHYA PRADESH
                                        AT JABALPUR
                                              SA No. 1071 of 2020
                          (MUNICIPAL CORPORATION SINGRAULI Vs SHASHANK BHUSHAN SINGH)

        Dated : 30-01-2023
                  Shri Anshuman Singh - Advocate for the appellant.

                  Shri Akhil Singh - Advocate for the respondent on caveat.

This Appeal being arguable is admitted for final hearing on the following substantial questions of law:

"1. Whether the First Appellate Court erred in law

by positively directing the plaintiff to execute a lease deed by ignoring the provisions of the M.P. Municipal Corporation (Transfer of Immovable Property) Rules, 1994 ?

2. Whether the First Appellate Court should have directed the appellant to consider the bid of the respondent only ?"

Since the respondent is being represented by his counsel, therefore, it is

not necessary to issue notice and the counsel for the appellant is directed to supply a copy of memo of appeal alongwith the substantial questions of law.

Also heard on I.A. No.4749/2020, an application for stay. Since the Appeal has been admitted, therefore, the effect and operation of the judgment and decree dated 13.01.2020 passed in Civil Appeal No.300055/2014 by 5th Additional District Judge, Singrouli, shall remain stayed.

(G.S. AHLUWALIA) JUDGE Digitally signed by SHANU RAIKWAR Date: 2023.01.30 17:55:07 +05'30'

Shanu