Madhukar vs Anjali
2023 Latest Caselaw 4433 MP

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                                      IN THE HIGH COURT OF MADHYA PRADESH
                                                   AT JABALPUR
                                                        SA No. 2172 of 2018
                                              (MADHUKAR AND OTHERS Vs ANJALI AND OTHERS)

                          Dated : 20-03-2023
                                Shri S. Naseri - Advocate for the appellants.

                                Shri G.S. Baghel - Advocate for the respondents.

Heard on I.A no.780/2023, which an application under Order 39 rule 1 & 2 CPC filed by the respondents.

Looking to the dispute between the parties, it is directed that both the

parties shall maintain status-quo in respect of the suit land till the decision of second appeal.

Accordingly, I.A no.780/2023 is disposed off/closed. Also heard on I.A no.781/23.

In view of the fact that this appeal has already been admitted by this Court on 29.01.2020, no orders in the light of impugned judgment and decree can be passed, therefore, I.A no.781/23 is dismissed.

Also heard on I.A no.11600/18.

In the light of order dated 29.01.2020, the interim relief granted earlier is

directed to be continued till the decision of second appeal.

Accordingly, I.A no.11600/18 is allowed/closed. List for final hearing as per its turn.

(DWARKA DHISH BANSAL) JUDGE

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Signature Not Verified Signed by: PRASHANT BAGJILEWALE Signing time: 3/21/2023 1:38:07 PM