Madhya Pradesh High Court
Yunus Ali vs M/S Mohammad Fareed And Brother, on 24 November, 2022
Author: Dwarka Dhish Bansal
Bench: Dwarka Dhish Bansal
1
IN THE HIGH COURT OF MADHYA PRADESH
AT JABALPUR
FA No. 987 of 2005
(YUNUS ALI Vs M/S MOHAMMAD FAREED AND BROTHER, AND OTHERS)
Dated : 24-11-2022
Shri Neeraj Vegad, Advocate for appellant.
Shri V.S. Choudhary, Advocate for respondents.
Heard on I.A. No. 13511/2022, which is an application under Order 39 Rule 1 & 2 CPC.
Learned counsel for the respondents prays for and is granted three weeks time to file reply of this application (I.A. No. 13511/2022).
List after three weeks.
In the meantime, both the parties are directed to maintain status quo with regard to the suit property and no party shall alienate the suit property until further orders.
(DWARKA DHISH BANSAL) JUDGE Pallavi Signature Not Verified Signed by: KUMARI PALLAVI SINHA Signing time: 11/25/2022 11:09:25 AM