Madhya Pradesh High Court
Ms Shubhalaya Villa vs Vishandas Parwani (Dead) S/O Late Gulab ... on 25 October, 2024
Author: Avanindra Kumar Singh
Bench: Avanindra Kumar Singh
1 CR-928-2024
IN THE HIGH COURT OF MADHYA PRADESH
AT JABALPUR
CR No. 928 of 2024
(MS SHUBHALAYA VILLA AND OTHERS Vs VISHANDAS PARWANI (DEAD) S/O LATE GULAB RAI
THROUGH LRS SMT. BHARTI PARWANI @ JHANVI MANGHVANI AND OTHERS )
Dated : 25-10-2024
Shri Amit Mishra - Advocate for the petitioners/ plaintiffs.
Shri Siddant Kochar - Advocate for the respondents/ defendants No. 3
to 6.
Vide order Annexure A/1, learned 25 th District Judge, Bhopal has dismissed the suit of the plaintiff by rejecting the application under Order 22 Rule 4 of C.P.C. and dismissing the application for condonation of delay.
Shri Kochar submits that no notice is required as before the next date of hearing he shall file Vakalatnama on behalf of respondent No.2.
Let copy of the revision along with annexures be supplied to Shri Kochar, learned counsel for the respondents No. 3 to 6.
Till the next date of hearing both the parties shall maintain status quo as on today in relation to the suit property and shall not alienate the same.
At this juncture, learned counsel for the respondents submits that order of status quo should not be ordered and time be granted to file reply but in the considered view of this Court in order to preserve the suit property and prevent further complications, order of status quo is required.
List the case after one week.
(AVANINDRA KUMAR SINGH) JUDGE Signature Not Verified Signed by: VIKRAM SINGH Signing time: 25-10-2024 19:36:58 2 CR-928-2024 VSG Signature Not Verified Signed by: VIKRAM SINGH Signing time: 25-10-2024 19:36:58