Madhya Pradesh High Court
Smt. Sitrajiya Now Dead (Deletded) ... vs Ram Shiromani on 24 February, 2021
Author: Akhil Kumar Srivastava
Bench: Akhil Kumar Srivastava
1 FA-11-2021
The High Court Of Madhya Pradesh
FA-11-2021
(SMT. SITRAJIYA NOW DEAD (DELETDED) AMBIKA PRASAD AND OTHERS Vs RAM SHIROMANI AND
OTHERS)
3
Jabalpur, Dated : 24-02-2021
Shri R.S. Thakur, learned counsel for the appellants.
Shri N. Singh, learned Panel Lawyer for the State/respondent No.2.
Shri V.S. Choudhary, learned counsel for the respondents No.1 and 3 to 6.
Let record of the trial Court be called for within four weeks. Heard on I.A. No.123/2021.
Till the next date of hearing, both the parties are directed to maintain status-quo in respect of the disputed suit property.
Meanwhile, copy of the appeal memo, applications and documents be supplied to the counsel for the respondents No.1 and 3 to 6.
List after four weeks for consideration of pending applications.
(AKHIL KUMAR SRIVASTAVA) JUDGE pb Signature Not Verified SAN Digitally signed by PRASHANT BAGJILEWALE Date: 2021.02.24 17:13:00 IST