Sitaram vs Chandan Singh
2024 Latest Caselaw 15435 MP

Madhya Pradesh High Court

Sitaram vs Chandan Singh on 22 May, 2024

                                                              1
                                       IN THE HIGH COURT OF MADHYA PRADESH
                                                    AT JABALPUR
                                                       SA No. 1273 of 2023
                                                 (SITARAM Vs CHANDAN SINGH AND OTHERS)

                           Dated : 22-05-2024
                                 Shri S.K. Sharma - Advocate for appellant.

                                 Shri Prakhar Tiwari - Advocate for respondents.

Heard on admission.

This appeal is admitted for final hearing on the following substantial questions of law:-

"1. Whether impugned judgment and decree passed by the learned lower appellate Court below can be allowed the Stand when the same is fully perverse vitiated in the eyes of law and it is filled with impunity ?

Learned counsel for respondents has submitted that the arguing counsel is not available and he wants to file reply on IA No.10490 of 2024.

Learned counsel for the appellant has submitted that the respondents has filed the execution and today the case is listed and if the possession is handed over the appeal may be infructuous.

Looking to the facts and circumstances, as respondents seeks time file

the reply on the aforesaid IA, it is directed that till next date of hearing, the execution of the impugned judgment shall be stayed and parties shall maintain the status quo.

Learned counsel for respondents is directed to file the reply on the said IA.

List the case after summer vacation.

(DEVNARAYAN MISHRA) JUDGE

DPS