Basori vs Nathuva Alias Natthu
2021 Latest Caselaw 8931 MP

1 SA-943-2018 The High Court Of Madhya Pradesh SA No. 943 of 2018 (BASORI AND OTHERS Vs NATHUVA ALIAS NATTHU AND OTHERS)

Jabalpur, Dated : 16-12-2021

Shri Jagdish Prasad Singraul, learned counsel for the appellant.

Shri Singraul submits that he could not prepare this appeal, therefore prays for adjournment.

On his request, case is adjourned.

List after six weeks.

It is made clear that pendency of this appeal will not create any hindrance in execution of judgment and decree as this appeal is adjourned on the instance of the appellant.

Let a copy of this order be sent to concerned executing court for its record.

(VIVEK AGARWAL) JUDGE

tarun

Signature Not Verified SAN

Digitally signed by TARUN KUMAR SALUNKE Date: 2021.12.16 13:51:02 IST