Bhau Rao Okte vs Smt.Shakunbai
2023 Latest Caselaw 7088 MP

                                                                1
                                       IN THE HIGH COURT OF MADHYA PRADESH
                                                    AT JABALPUR
                                                        SA No. 1407 of 2007
                                              (BHAU RAO OKTE Vs SMT.SHAKUNBAI AND OTHERS)

                         Dated : 01-05-2023
                                 Shri A.K. Chakravarti - Advocate for the appellant.

                                 Shri Vikram Johri - Advocate for respondents No.4,5, and 6.

Learned counsel for the appellant submits that the impugned judgment and decree has not been executed till date and possession is not handed over to the other party.

Till next date of hearing, the parties are directed to maintain status quo as it exists today with respect to possession of the property in question.

List the matter in the week commencing 26.06.2023.

(ACHAL KUMAR PALIWAL) JUDGE

irfan

Later on:-

Shri Devesh Bhojne - Advocate for respondent No.1 to 3, appeared before this Court and prayed for listing of the matter after vacation and prays

that status quo should not be granted.

As the order has already been dictated in the open Court and the counsel Shri Devesh Bhojne was not present before this Court at that time, therefore, this court has declined his request.

(ACHAL KUMAR PALIWAL) JUDGE

irfan

Signature Not Verified Signed by: MOHD IRFAN SIDDIQUI Signing time: 5/2/2023 10:57:27 AM