Bharat Petroleum Corporation Ltd Thr vs Jagnnath Rathor
2025 Latest Caselaw 5903 MP

Madhya Pradesh High Court

Bharat Petroleum Corporation Ltd Thr vs Jagnnath Rathor on 22 March, 2025

                                                              1                                     SA-141-2016
                                        IN THE HIGH COURT OF MADHYA PRADESH
                                                     AT GWALIOR
                                                        SA No. 141 of 2016
                                       (BHARAT PETROLEUM CORPORATION LTD THR Vs JAGNNATH RATHOR )



                           Dated : 22-03-2025
                                 Shri Rinku Shakya, counsel for the appellant.

                                 Shri Jai Prakash Mishra, learned counsel for respondent.

This Court vide order dated 29.08.2017 while admitting the appeal passed the interim order staying the effect and operation of the impugned judgment and decree passed by the courts below subject to appellants

satisfying the money part of the decree.

In view of the aforesaid order, I.A.No.1397/2016 and 3890/2017 are disposed of and the interim order passed on 29.08.2017 is made absolute.

Respondent has filed I.A.No.7140/2024, an application for vacating the interim order on the ground that the appellant has not complied with the order dated 29.08.2017 and has not satisfied the money part of the decree.

Learned counsel for the appellant on the other hand submits that he has duly complied with aforesaid order.

Considering the rival submissions of the parties, it is directed that if

the money part of decree is not complied with by the appellant, same be done within a period of four weeks from today, failing which, the interim order dated 29.08.2017 shall stand vacated automatically.

I.A.No.7140/2024 is disposed of.

I.A.No.1336/2023 an application under Section 114 r/w Section 111 of the Transfer of Property Act shall be considered at the time of final hearing.

2 SA-141-2016 This being an eviction suit and there is a concurrent finding in favour of respondent, list this appeal for final hearing in the month of June, 2025.

(ASHISH SHROTI) JUDGE

Ashish*