Sobran vs Swami
2024 Latest Caselaw 14366 MP

Madhya Pradesh High Court

Sobran vs Swami on 15 May, 2024

                                                               1
                                        IN THE HIGH COURT OF MADHYA PRADESH
                                                     AT JABALPUR
                                                          SA No. 333 of 2018
                                                 (SOBRAN AND OTHERS Vs SWAMI AND OTHERS)

                           Dated : 15-05-2024
                                 Ms. Neelam Goel - Advocate for appellants.

                                 Shri Saket Agrawal - Advocate for respondent no.1.

Shri K.S. Patel - Panel Lawyer for the State.

Heard on I.A. No.1570/2018 application under Order 41 Rule 5 of CPC for grant of stay.

Learned counsel for the parties agreed that the parties are in the possession of the disputed property on equal shares and thus the judgment of the Trial Court as well as First Appellate Court has not been acted upon.

Parties shall maintain the status quo as exist today i.e. 15.05.2024 and shall not interfere in the possession of each other. The operation of impugned judgment shall remain stayed till the final hearing of the case.

List this matter for final hearing in the month of September, 2024.

(DEVNARAYAN MISHRA) JUDGE

HK