Citation : 2023 Latest Caselaw 14704 MP
Judgement Date : 6 September, 2023
1
IN THE HIGH COURT OF MADHYA PRADESH
AT JABALPUR
SA No. 1289 of 2020
(ASIF KHAN Vs FIROZ NAWAZ KHAN AND OTHERS)
Dated : 06-09-2023
Shri Fahrook Ayaz - Proxy Advocate on behalf of Shri A.B. Khan -
Advocate for the appellant.
Shri A. Usmani - Advocate for the respondents.
Record is received.
At the outset, learned counsel for the respondents informs that as per the
Order of learned 19th Civil Judge Class I, Jabalpur in Civil Suit No. 54A/2015 Firoz Nawaj Khan and another vs. Asif Khan by judgment and decree dated 24.08.2019 in which suit of the plaintiff was decreed with the direction that appellant/defendant to handover the suit property (Flat No. 5, T.F.F., in Samdariya Adab Complex IIIrd floor, Jabalpur). Suit property has been handed over by the appellant/defendant but regarding the arrears of rent that order has not been complied with.
The learned 7th Additional District judge, Jabalpur in RCA No. 170/2019 by judgment and decree dated 24.07.2020 has dismissed the appeal of
the appellant/defendant.
The learned proxy counsel for the appellant/defendant does not deny that the suit property has not been handed over by his party to the respondents before this Court. therefore, at most matter of money remains. Hence the matter is adjourned.
Learned counsel for both the parties seeks for and is granted time to get instructions from their respective parties regarding future course of action in this appeal which is still not admitted. Signature Not Verified Signed by: VINAY KUMAR VERMA Signing time: 08-09-2023 21:04:07
List in week commencing 19.09.2023.
(AVANINDRA KUMAR SINGH) JUDGE
vkv /-
Signature Not Verified Signed by: VINAY KUMAR VERMA Signing time: 08-09-2023 21:04:07
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