The State Of Madhya Pradesh vs Smt. Shakuntala
2023 Latest Caselaw 632 MP

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                                       IN THE HIGH COURT OF MADHYA PRADESH
                                                    AT JABALPUR
                                                            SA No. 1086 of 2015
                                       (THE STATE OF MADHYA PRADESH Vs SMT. SHAKUNTALA AND OTHERS)

                          Dated : 10-01-2023
                                  Shri Rohit Jain - Government Advocate for the appellant/State.

                                  Shri Atul Choudhary - Advocate for respondents.

The appeal is admitted on the following substantial question of law:-

"Whether the lower Appellate Court by

reversing the judgment passed by the trial C o ur t , erred in law in holding that the respondents are the owner of the land in dispute."

Since, the respondents are represented by their counsel, therefore the counsel for the appellant is directed to supply a copy of memo of appeal along with a copy of substantial question of law.

Also heard on I.A.No.5915/2022, an application under Order 41 Rule 5 of CPC for stay of execution proceedings.

The counsel for the respondents prays for and is granted two weeks time to file reply of aforesaid I.A.

In the meanwhile, the parties are directed to maintain status quo. List this case in the week commencing 13.02.2023 for confirmation of stay.

(G.S. AHLUWALIA) JUDGE

Signature Not Verified Signed by: VINAY KUMAR BURMAN Signing time: 11-Jan-23 11:38:18 AM

vinay*

Signature Not Verified Signed by: VINAY KUMAR BURMAN Signing time: 11-Jan-23 11:38:18 AM