Rajmal vs Deced. Shivnarayan S/O Late ...
2021 Latest Caselaw 2691 MP

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              HIGH COURT OF MADHYA PRADESH : BENCH AT INDORE
                                        S. A. No.754 of 2021

            Indore, Dated:- 24/06/2021

                  Shri Nitin Phadke, Counsel for the appellant.

                  Heard on the question of admission as well as on I.A. No.3414 of

            2021 an application for stay.

                  Issue notice to respondents on both counts on payment of process

fee within a week, returnable within six weeks.

Till the next date of hearing, operation of the impugned judgment,

except the money part of the decree, shall remain stayed.

Let the record be requisitioned.

List the matter after six weeks along with service report.

C. c. as per rules.

(SUBODH ABHYANKAR) JUDGE Pankaj Digitally signed by PANKAJ PANDEY Date: 2021.06.24 17:16:38 +05'30'