Madhya Pradesh High Court
Makhan Lal vs Parmanand Mahehswari Trust Committee ... on 17 May, 2018
THE HIGH COURT OF MADHYA PRADESH SA-912-2017 (MAKHAN LAL Vs PARMANAND MAHEHSWARI TRUST COMMITTEE SAGR MOHANGAR) 6 Jabalpur, Dated : 17-05-2018 Shri Brian De Silva, senior counsel with Shri Ishan Soni, learned counsel for the appellant.
Shri Pradyumn Pare, learned counsel for the caveator. Since the execution proceedings have started in this case, it was sh ordered on 16.05.2018, to list this case for today i.e.17.05.2018 at the e top of the list.
ad This second appeal is required to be heard on admission.
Pr As the summer vacation is going to commence after a day, list this case for admission on 25.06.2018.
a hy Till the next date of hearing the execution of the impugned judgment and decree shall remain stayed so far as it relates to eviction ad part is concerned subject to depositing the regular rent on or before M 15th day of every month and to deposit the arrears of rent, if any, within two weeks to from today.
of List the case for admission and for further orders on the IA rt No.10851/2017 on 25.06.2018.
ou C.C. as per rules.
C J.K. MAHESHWARI) h JUDGE ig H DPS Digitally signed by DHEERAJ PRATAP SINGH Date: 2018.05.17 06:27:37 -07'00'