Madhya Pradesh High Court
Basmati vs Hiramani on 8 March, 2016
WP-4414-2016
(BASMATI Vs HIRAMANI)
08-03-2016
Mr.S.M.Guru, learned counsel for the petitioners.
Heard on the question of admission as well as I.A.No.2828/2016.
On payment of process fee by registered post with
acknowledgment due within a week, issue notice of this writ
petition as well as aforesaid interlocutory application to the
respondents. Notices are made returnable within a period of four
weeks.
Learned counsel for the petitioners submitted that trial Court ought to have appreciated that from material available on record it was evident that Gulab Prasad was the grand son of Suryadeen and was entitled to share in the suit property. However, the aforesaid aspect of the matter has not been appreciated by the trial Court. In view of aforesaid submissions made by learned counsel for the petitioners and in the facts of the case, it is directed that till next date of hearing there shall be stay of further proceeding in Civil Suit No.211-A/2014.
C.C. as per rules.
(ALOK ARADHE) JUDGE