(Late) Gopal Thr. Lrs. Rajesh vs Sarjubai
2023 Latest Caselaw 954 MP

Citation : 2023 Latest Caselaw 954 MP
Judgement Date : 16 January, 2023

Madhya Pradesh High Court

(Late) Gopal Thr. Lrs. Rajesh vs Sarjubai on 16 January, 2023

Author: Subodh Abhyankar

                                                                 1
                                        IN THE HIGH COURT OF MADHYA PRADESH
                                                      AT INDORE
                                                          SA No. 1170 of 2021
                                       ((LATE) GOPAL THR. LRS. RAJESH AND OTHERS Vs SARJUBAI AND OTHERS)

                           Dated : 16-01-2023
                                  Shri Nitin H. Phadke, learned counsel for the appellants.

                                  Shri Mayank Purohit, learned counsel for respondent No.1.

Shri Nitin Singh Bhati, learned Government Advocate appearing on behalf of the Advocate General / Respondent No.2.

None appears for respondents No.3 and 4.

Heard on IA No.2603/2022, an application under Order 41 Rule 5 of the Code of Civil Procedure, 1908 for stay of the impugned judgment and decree.

Counsel for respondent No.1 has submitted that since the appeal has already been admitted, the parties may be directed to maintain status quo.

The submissions appear reasonable. In view of the same, IA No.2603/2022 stands disposed of with a direction to the parties to maintain status quo in respect of the disputed property.

Consequently, the execution proceedings already started by the

respondent (s) shall also remain stayed.

IA No.2603/2022 stands closed.

(SUBODH ABHYANKAR) JUDGE

rcp

Signature Not Verified Signed by: RAMESH CHANDRA PITHWE Signing time: 16-01-2023 18:53:55