M/S Madanlal Ramchandra Verma ... vs Maheshwari Panchayat Trust ...
2021 Latest Caselaw 2625 MP

1 SA-492-2021 The High Court Of Madhya Pradesh SA-492-2021 (M/S MADANLAL RAMCHANDRA VERMA MANDI PRANGAN NEEMUCH THROUGH GOPAL AND OTHERS Vs MAHESHWARI PANCHAYAT TRUST NEEMUCH THROUGH PRESIDENT SHYAMSUNDAR AND OTHERS)

Indore, Dated : 22-06-2021 Heard through Video Conferencing. Shri Rishi Agrawal, learned counsel for the appellant. Issue notice of IA No.2743/2021 on payment of PF within 7 days. Meanwhile, record of the Courts below be requisitioned.

Learned counsel for the appellant submits that the plaintiff has initiated execution proceedings.

Subject to compliance of money part, the execution of the impugned judgment and decree shall remain stayed till the next date of hearing.

C.c as per rules.

(VIVEK RUSIA) Digitally signed by HARI JUDGE KUMAR C G NAIR Date: 2021.06.22 18:04:13 hk/ +05'30'