Madhya Pradesh High Court
Pratap Singh Yadav vs Gsb Construction Pvt Ltd on 21 February, 2025
Author: Avanindra Kumar Singh
Bench: Avanindra Kumar Singh
1 FA-269-2025
IN THE HIGH COURT OF MADHYA PRADESH
AT JABALPUR
FA No. 269 of 2025
(PRATAP SINGH YADAV Vs GSB CONSTRUCTION PVT LTD AND OTHERS )
Dated : 21-02-2025
Shri Pratap Singh Yadav - Appellant alongwith Shri Raunak Yadav,
Advocate is present in person.
At the outset, Shri Raunak Yadav, learned Advocate submits that he is
appearing as the matter is urgent and it is his family matter and appellant-
Pratap Singh Yadav is his uncle ('Tauji'). It is also stated that he is not
wearing dress as advocates are abstaining from work today and he might
have been stopped on the way.
Let record of the trial Court be requisitioned.
Issue notice to the respondent on payment of process fee by RAD
mode within three working days, failing which the appeal shall stand dismissed without further reference to the Bench.
Considered I.A.No.3320/2025, which is an application stay. It is submitted that appellant may be evicted from the suit property where he is living i.e. Plot No.507, Bhasin Residency, South Civil Lines, Jabalpur. It is further contended that respondent No.1-Gurvinder Singh Bhasin and Sandeep Yadav are hand-in-glove. The appellant purchased the suit property from Sandeep Yadav but subsequently respondent-Gurvinder Singh Bhasin has filed a suit for specific performance of contract against Sandeep Yadav, and in said civil suit appellant was not a party and plaintiff has obtained ex parte decree, on the basis of which the appellant is sought to Signature Not Verified Signed by: RAJESH MAMTANI Signing time: 21-02-2025 15:55:46 2 FA-269-2025 be dispossessed.
In view of aforesaid, it is directed that till next date of hearing all the parties shall maintain status quo as it exists today regarding the suit property.
List after record and service report are received.
(AVANINDRA KUMAR SINGH) JUDGE RM Signature Not Verified Signed by: RAJESH MAMTANI Signing time: 21-02-2025 15:55:46