Madhya Pradesh High Court
Ajay Modi vs Narendra Kumar Chourasiya on 30 October, 2017
THE HIGH COURT OF MADHYA PRADESH
SA-1002-2017
(AJAY MODI Vs NARENDRA KUMAR CHOURASIYA)
4
Jabalpur, Dated : 30-10-2017
Shri SAnjay Sharma, learned counsel for the
appellant.
Shri Sharad Gupta, learned counsel for the
respondents.
Heard on the question of admission as well as I.A. No.11738/2017.
This second appeal is admitted on the following substantial question of law :
"Whether the first appellate Court is right in reversing the well founded judgment and decree of the trial Court ?"
Learned counsel for the respondents prays for two weeks' time to file reply to the stay application.
Time, as prayed for, is granted. In the meanwhile, execution of the impugned judgment and decree passed by the first appellate Court shall remain stayed on a condition that the appellant shall continue to pay the rent to the respondents on or before 15th day of each month.
Certified copy as per rules.
(MISS VANDANA KASREKAR) JUDGE ts