Smt. Ganeshi Kachhawaha vs Patwari
2024 Latest Caselaw 16800 MP

Madhya Pradesh High Court

Smt. Ganeshi Kachhawaha vs Patwari on 28 June, 2024

Author: Sanjay Dwivedi

Bench: Sanjay Dwivedi

                                                               1                               SA-1435-2024
                                       IN THE HIGH COURT OF MADHYA PRADESH
                                                    AT JABALPUR
                                                        SA No. 1435 of 2024
                                      (SMT. GANESHI KACHHAWAHA AND OTHERS Vs PATWARI AND OTHERS)

                          Dated : 28-06-2024
                                Shri Paritosh Trivedi - Advocate for the appellants.


                                Let notice of admission as well as of I.A. No.11408/2024 be issued to the
                          respondents on payment of process fee within a period of seven days by RAD

mode, returnable within six weeks.

By way of interim measure, it is directed that in pursuance of impugned

judgment and decree, possession of the land in question shall not be taken from the present appellants till next date of hearing.

List this case in the week commencing 20.08.2024. In the meantime, records of both the Courts below be called for.

(SANJAY DWIVEDI) JUDGE

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