SUBHASH & ORS Vs. POONAMCHAND & ORS

JUDGEMENT

(1.) They are heard.

(2.) Brief facts of the case are that appellant No.1 filed an application under Section 9 of the Madhya Pradesh Public Trust Act, 1951 before the respondent / Registrar, Public Trust, Indore for recording change in the entries in the Trust Register. In the said application, Mukesh Tongya, Poonamchand Gangwal and Sharad Jain were impleaded as non-applicants (objectors).

(3.) The Registrar, Public Trust, Indore, after issuing notice to the parties, by order dated 10.05.2013 directed the parties to make a reference before the District Judge. Thereafter, appellant No.2 (Bhagwan Bahubali Digambar Jain Trust Gommatgiri, Indore) filed a reference before the Court of District Judge, Indore, who transferred the case to learned 13th Additional District Judge, Indore, which was registered as Civil Original Suit No.20-A/2013 on 26.08.2013. The learned 13th Additional District Judge, Indore granted temporary injunction in favour of appellant No.2. The respondent No.1 challenged the said order by filing Miscellaneous Appeal No.2292/2014, which is pending before this Court.