Madhya Pradesh High Court
Vishandas Parwani vs The Commissioner on 3 February, 2016
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W.P. No.1024 of 2016
3.2.2016
Shri G.N. Purohit, Senior Advocate with Shri
Abhisheik Oswal,Advocate for the petitioner.
Sshri Sanjay Lal, Advocate for the respondents No.1
and 2.
Respondents by filing reply want to oppose grant of any interim protection to the petitioner.
Apprehension of the petitioner is that on the basis of attachment order, the Department is hastening the process to sell of the attached property.
Since the respondents want time to file reply, we direct maintaining status-quo with regard to the property till next date.
To be listed on 18.2.2016.
(A.M. Khanwilkar) (Sanjay Yadav)
Chief Justice Judge
Khan*