Madhya Pradesh High Court
Salakram vs Smt. Mathura Bai on 26 February, 2016
SA-1104-2015
(SALAKRAM Vs SMT. MATHURA BAI)
26-02-2016
Shri T.S. Ruprah, learned senior counsel with Shri H.S. Ruprah, learned counsel for the appellant.
Heard on I.A. No.13384/2015 which is an application for stay. Considering the fact that the decree of possession has been passed against the appellant, however, till admission of this appeal, status quo as it exists today shall be maintained by the parties.
Let record of the two Courts below be called for within six weeks.
List thereafter for admission in the month of April, 2016. C.c. as per rules.
(J.K. MAHESHWARI) JUDGE