Prabhu Dayal @Prabhu Das vs Iftekhar Ansari
2023 Latest Caselaw 18453 MP

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                                        IN THE HIGH COURT OF MADHYA PRADESH
                                                      AT INDORE
                                                           MP No. 6672 of 2023
                                              (PRABHU DAYAL @PRABHU DAS Vs IFTEKHAR ANSARI)

                         Dated : 02-11-2023
                                  Shri Nilesh Sharma, counsel for the Petitioner.

                                  None for the respondents.

Issue notice to the respondents on payment of process-fee within seven working days by RAD mode. Notice be made returnable within four weeks.

Also heard on interim relief.

Learned counsel for the petitioner relying upon the judgment of

Balkrishnadas vs. Ramsingh reported in Weekly Notes 487 submits that learned trial Court has arbitrarily fixed the provisional rent on higher side.

I have gone through the impugned order and have perused the records of the case.

The petitioner is granted two months time to deposit the rent as per the impugned order and the respondent/plaintiff shall not be entitled to withdraw the above amount without leave of this Court.

List after four weeks.

(ACHAL KUMAR PALIWAL) JUDGE

Arun/-

Signature Not Verified Signed by: ARUN NAIR Signing time: 02-11-

2023 19:55:20