Baburao vs Gangarm
2024 Latest Caselaw 3834 MP

Madhya Pradesh High Court

Baburao vs Gangarm on 8 February, 2024

Author: Achal Kumar Paliwal

Bench: Achal Kumar Paliwal

                                                            1
                                      IN THE HIGH COURT OF MADHYA PRADESH
                                                   AT JABALPUR
                                                      SA No. 3304 of 2019
                                                  (BABURAO Vs GANGARM AND OTHERS)

                          Dated : 08-02-2024
                                Shri Pushpendra Dubey - Advocate for the appellant.

                                Shri R.N.Singh - Senior Advocate with Shri Akshay Pawar - Advocate
                          for respondents.

Heard on question of admission. Admit.

also heard on IA No.14843/2019 an application under Order 39 Rule 1 and 2 with Section 151 of CPC for grant of stay.

Perusal of impugned judgment reveals that plaintiff suit as well as defendant counter claim has been partly decreed.

In view of above, IA No.14843/2019 is allowed. Parties are directed to maintain status quo as it exists today with respect to suit property.

IA No.14843/2019, is disposed of accordingly. List along with SA No.2884/2019 for final hearing in due course.

(ACHAL KUMAR PALIWAL) JUDGE

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