Hetram vs Munni Bai Gadari
2024 Latest Caselaw 15486 MP

Madhya Pradesh High Court

Hetram vs Munni Bai Gadari on 22 May, 2024

                                                               1
                                       IN THE HIGH COURT OF MADHYA PRADESH
                                                    AT JABALPUR
                                                          SA No. 900 of 2021
                                           (HETRAM AND OTHERS Vs MUNNI BAI GADARI AND OTHERS)

                          Dated : 22-05-2024
                                 Shri Nand Kishore Tiwari - Advocate for the appellants.

                                 Shri Amit Kumar Mishra - Panel Lawyer for the respondent/State.

Heard on the question of admission.

Appeal being arguable is admitted for final hearing on the following substantial question of law :

"1. Whether the judgment and decree passed by both the court below are perverse, contrary to law and fact and therefore deserve to be set aside?

Issue notice on IA No. 4619/2021 to the respondents on payment of PF within seven working days.

Notice be made returnable within six weeks. In the meantime, both parties will maintain status quo with regard to the disputed property and no one will create any third party interest.

List the case after service of notice.

(BINOD KUMAR DWIVEDI) JUDGE

L.R.