Chhangomal Rohara (Since Dead) Through ... vs Rajeev
2023 Latest Caselaw 20044 MP

Madhya Pradesh High Court

Chhangomal Rohara (Since Dead) Through ... vs Rajeev on 29 November, 2023

                                                                1
                                       IN THE HIGH COURT OF MADHYA PRADESH
                                                    AT JABALPUR
                                                        MP No. 7053 of 2023
                             (CHHANGOMAL ROHARA (SINCE DEAD) THROUGH THEIRS LRS MANOJ ROHARA Vs RAJEEV AND
                                                                OTHERS)

                           Dated : 29-11-2023
                                 Shri Susheel Kumar Sharma - Advocate for the petitioner.


                                 Heard on admission.
                                 The present petition has been filed under Article 227 of the Constitution
                           of India being aggrieved by the order dated 27.10.2023, whereby application
                           under Section 10 of CPC preferred by the present petitioner-defendant has been

                           rejected.
                                 After perusal of the judgment dated 06.03.2000 (Annexure P/5) passed in
                           earlier suit and copy of the plaint Annexure P/1 of the present suit, I find that
                           petitioner has made out a case for grant of interim relief.
                                 Issue notice to the respondents on payment of process fee within seven

days by RAD mode.

Till the next date of hearing further proceedings of Civil Suit No. 138- A/2015 pending before the trial court, shall remain stayed.

List thereafter.

Certified copy as per rules.

(VIVEK JAIN) JUDGE

MISHRA