Manrakhan vs Harihar Thr. Lrs Bharatlal
2021 Latest Caselaw 1478 MP

                                      1                                MA-1037-2021
            The High Court Of Madhya Pradesh
                       MA-1037-2021
             (MANRAKHAN AND OTHERS Vs HARIHAR THR. LRS BHARATLAL AND OTHERS)

1
Jabalpur, Dated : 09-04-2021
          Heard through Video Conferencing.
          Shri Jagat Singh, counsel for the appellants.
          Heard on the question of admission.
          Notice be issued to the respondents by both, registered as well as

ordinary, modes, on payment of process fee within three working days.

Heard on I.A. No. 2983/2021, which is an application for stay. After considering the findings recorded by the lower appellate Court in Paragraphs 94 and 95 of its judgment, in the meanwhile, as an interim measure, it is directed that further proceedings of Civil Suit No. 143-A/2015 (Manrakhan & others Vs. Harihar & others) (Old Civil Suit No. 1A/2013) shall remain stayed only for a period of three months from today.

It is made clear that after appearance of the respondents, I.A. No. 2983/2021 shall be considered on its own merits.

Call for the record.

List after four weeks.

(SMT. ANJULI PALO) JUDGE

PB

Digitally signed by PRADYUMNA BARVE Date: 2021.04.09 17:28:47 +05'30'