Madhya Pradesh High Court
Smt. Geeta Devi vs Shri Vijay Dharm Suri Samadhi Mandir ... on 23 March, 2022
Author: Sunita Yadav
Bench: Sunita Yadav
1 IN THE HIGH COURT OF MADHYA PRADESH AT GWALIOR FA No. 264 of 2022 (SMT. GEETA DEVI AND OTHERS Vs SHRI VIJAY DHARM SURI SAMADHI MANDIR VEERTATV PRAKASHAK MANDAL THR . AND OTHERS) Dated : 23-03-2022 Shri Ram Krishna Upadhyay, learned counsel for the appellants.
Shri Sunil Kumar Jain, learned counsel for the caveator. Learned counsel for the appellants submitted that execution proceedings have already been commenced in the Court of 4th District Judge, Shivpuri (M.P.), therefore, prays for interim relief.
In view of facts and circumstances of the case, it is hereby directed that the effect and operation of impugned judgment dated 27/10/2021 in Civil Suit No.02A/2011 passed by 4th District Judge, Shivpuri (M.P.) shall remain stayed till the next date of hearing.
List the case in week commencing 02/05/2022.
(SUNITA YADAV) JUDGE vpn VIPIN KUMAR AGRAHARI 2022.03.24 VALSALA VASUDEVAN 2018.10.26 15:14:29 -07'00' 13:25:00 +05'30'