Madhya Pradesh High Court
Dilip vs Smt.Urmila on 22 December, 2016
SA-649-2016
(DILIP Vs SMT.URMILA)
22-12-2016
Shri P.Saraf, learned counsel for appellant.
Heard on admission and on IA No.9623/2016.
Issue notice on admission and on IA No. 9623/2016 to the
respondents on payment of PF within one week.
Let the record of the courts below be requisitioned in the mean while.
Till the next date of hearing, parties are directed to maintain status quo in respect of possession of the suit property.
List on 15/2/2017.
c.c as per rules.
(PRAKASH SHRIVASTAVA) JUDGE