Smt. Poonam Chouksey vs Smt. Rasmani Jaiswal
2024 Latest Caselaw 4302 MP

Madhya Pradesh High Court

Smt. Poonam Chouksey vs Smt. Rasmani Jaiswal on 13 February, 2024

Author: Achal Kumar Paliwal

Bench: Achal Kumar Paliwal

                                                               1
                                       IN THE HIGH COURT OF MADHYA PRADESH
                                                    AT JABALPUR
                                                          FA No. 51 of 2019
                                             (SMT. POONAM CHOUKSEY Vs SMT. RASMANI JAISWAL)

                          Dated : 13-02-2024
                                 Shri Siddharth Gulatee - Advocate for the appellant.

                                 Shri Ankit Saxena - Advocate for the respondent.

Heard on I.A.No.303 of 2019, an application under Order 41 Rule 5 CPC.

Appeal has already been admitted for final hearing, hence, I.A. is allowed

and it is directed that effect and operation of impugned judgment and decree shall remain till disposal of present appeal, subject to the condition that appellant shall file an undertaking before the trial Court to the effect that in case, he does not succeed, then, he will handover the possession of suit property within three months.

Aforesaid I.A. is disposed of accordingly. List for final hearing in due course.

(ACHAL KUMAR PALIWAL) JUDGE

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