Jitendra Rajput vs Smt. Kiran Beohar
2021 Latest Caselaw 1472 MP

                                                                            1                           SA-1039-2020
                                                The High Court Of Madhya Pradesh
                                                            SA-1039-2020
                                                               (JITENDRA RAJPUT Vs SMT. KIRAN BEOHAR)

                                       3
                                       Jabalpur, Dated : 09-04-2021
                                              Heard through Video Conferencing.
                                              Shri Sanjay Sharma, Advocate for the appellant.
                                              Shri Umesh Trivedi, Advocate for the respondent.

Learned counsel for the both the parties seeks and is granted time to argue the matter.

Heard on I.A. no.4592/2020 for grant of stay. As an interim measure, it is directed that the execution of impugned judgment and decree dated 31/7/2018 in Civil Suit No.14A/2015 passed by IVth Civil Judge, Class-II, Balaghat, Distt. Balaghat (MP) shall remain stayed till the next date of hearing.

List after four weeks.

C.C. as per rules.

(RAJEEV KUMAR DUBEY) JUDGE

m/-

Signature Not Verified SAN

Digitally signed by MONIKA CHOURASIA Date: 2021.04.09 15:35:23 IST