Bhupendra Sharma vs Ramanand
2023 Latest Caselaw 19364 MP

Madhya Pradesh High Court

Bhupendra Sharma vs Ramanand on 21 November, 2023

Author: Avanindra Kumar Singh

Bench: Avanindra Kumar Singh

                                                                  1
                                         IN THE HIGH COURT OF MADHYA PRADESH
                                                      AT GWALIOR
                                                           CR No. 827 of 2023
                                           (BHUPENDRA SHARMA AND OTHERS Vs RAMANAND AND OTHERS)

                           Dated : 21-11-2023
                                   Shri Gaurav Mishra - Advocate for the petitioners.

                                   Shri Harish Dixit - Advocate for the respondents.

Arguments were partly heard.

Heard on I.A. No.6551/2023, an application for taking additional documents on record.

After hearing both the parties and for the reasons mentioned in the

application, I.A. No.6551/2023 is allowed and documents are taken on record.

Let the matter be listed in the week commencing 04.12.2023. There was heavy insistence on the part of learned counsel for the respondent that appellant/judgment debtor may be directed to deposit all mesne profit in the trial Court which they will not withdraw till final order of this Court but this Court has got its own reservation directing as such because the exact question of whether recovery of mesne profit for more than 3 years can be directed, therefore, at this juncture, this prayer kept open.

IR, if any, shall continue till next date of hearing.

(AVANINDRA KUMAR SINGH) JUDGE

Adnan