Madhya Pradesh High Court
Mahesh Kumar Savnani vs Koushalya Devi Savnani on 18 June, 2018
THE HIGH COURT OF MADHYA PRADESH
FA-1167-2018
(MAHESH KUMAR SAVNANI Vs KOUSHALYA DEVI SAVNANI)
3
Jabalpur, Dated : 18-06-2018
Shri A.M. Khare, learned counsel for the appellants.
Heard on the question of admission as well as IA No.6692/2018,
which is an application under Order 41 Rule 5 of the Code of Civil
Procedure.
sh
Issue notice to the respondents.
e Shri A.K. Jain, learned counsel present in the Court accepts ad notice on behalf of respondents.
Pr Considering the facts and circumstances of the case, it is directed that till next date of hearing, status quo, as it exists today, a hy with respect to the suit property, shall be maintained by both the parties.
ad So far as mesne profit is concerned, security be furnished by the M appellants within a period of one month for the satisfaction of the trial court.
of Let reply of IA No. 6692/2018 be filed by the learned counsel rt for the respondents within a month. Thereafter the said application ou with respect to mesne profit (which is in terms of the money decree) shall be considered and decided. C In the meanwhile, record of the court below be also called for. h List after a month.
ig Certified copy as per rules. H (J.K. MAHESHWARI) JUDGE rsshukla Digitally signed by RAGHVENDRA SHARAN SHUKLA Date: 2018.06.18 17:30:09 +05'30'