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Asha vs Santosh Kumar
2021 Latest Caselaw 234 MP

Citation : 2021 Latest Caselaw 234 MP
Judgement Date : 25 February, 2021

Madhya Pradesh High Court
Asha vs Santosh Kumar on 25 February, 2021
Author: Akhil Kumar Srivastava
                                                          1                            SA-1514-2017
                                The High Court Of Madhya Pradesh
                                            SA-1514-2017
                                       (ASHA AND OTHERS Vs SANTOSH KUMAR AND OTHERS)

                      14
                      Jabalpur, Dated : 25-02-2021
                            Shri Nilesh Kotecha, learned counsel for the appellant.
                            None for the respondents.

This appeal was admitted on 05.08.2019. Heard on I.A. No.1394/21, an application for extension of stay under Order 41 Rule 5 of CPC.

Perused the order dated 05.08.2019. In view of the above, the further extension of the impugned judgment and decree dated 13.10.2017 shall remain stayed, till final disposal of the appeal.

List for final hearing as per listing policy.

(AKHIL KUMAR SRIVASTAVA) JUDGE

pb

Signature SAN Not Verified

Digitally signed by PRASHANT BAGJILEWALE Date: 2021.02.25 16:35:48 IST

 
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