Patna High Court - Orders
Smt.Premlata Gupta & Anr vs Sanjit Kumar Gupta & Ors on 28 August, 2012
Author: Mungeshwar Sahoo
Bench: Mungeshwar Sahoo
Patna High Court SA No.63 of 2009 (6) dt.28-08-2012
IN THE HIGH COURT OF JUDICATURE AT PATNA
Second Appeal No.63 of 2009
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Smt.Premlata Gupta & Anr
.... .... Appellant/s
Versus
Sanjit Kumar Gupta & Ors
.... .... Respondent/s
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Appearance :
For the Appellant/s : Mr. Ashok Kumar
Mr. Virendra Kumar
Mr. Md.Waliur Rahman
Mr. Radha Mohan Pandey
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CORAM: HONOURABLE MR. JUSTICE MUNGESHWAR
SAHOO
ORAL ORDER
6 28-08-2012Heard the learned counsel for the appellant on the interlocutory application No.5284 of 2012.
The learned counsel for the appellant submitted that the second appeal has already been admitted and during the pendency of this appeal, the respondents are selling the suit property and in fact respondent No.5 has already sold a portion of the suit property by registered sale deed dated 25.11.2010 and now they are again intending to sell the suit property.
Issue notice to the respondents in injunction matter, i.e., I.A. No.5284 of 2012. The appellant shall file necessary requisites to show cause in injunction matter in ordinary process and registered post both within 2 weeks. Peremptory.
Since a portion of the suit property has already been sold and according to the allegation made in the injunction application, they are again trying to sell the property. In the meantime, it is directed that the parties shall maintain status quo.
Sanjeev/- (Mungeshwar Sahoo, J)