Madhya Pradesh High Court
Shivraj Singh Chauhan vs Rajendra Kumar Gupta on 21 April, 2015
1 S.A.No. 30/2010
21/04/2015
Shri R.K.Soni, Advocate for the appellant.
Shri B.B.Shukla, Advocate for the respondent.
Heard on the question of admission as well as I.A.No. 4090/2011, an application for stay.
Appeal is admitted on the following substantial question of law:-
"Whether, on facts and circumstances of the case, first appellate Court was justified having decreed the suit while reversing the judgment of trial Court, in absence of the evidence as regards loan allegedly advanced by plaintiff to defendant ?"
Since the respondent is already served and represented, no fresh notice is required to be issued.
List after service of notice for final hearing in due course.
Meanwhile, parties are directed to maintain status quo as exists on today.
Certified copy as per rules.
(Rohit Arya) Judge jps/-