Ramesh vs Hariram Patel
2021 Latest Caselaw 7255 MP

            HIGH COURT OF MADHYA PRADESH, BENCH AT INDORE

                                           S.A. No.1524/2021
                                                                                -1-


          Indore, dated 10/11/2021
                      Shri Jitendra Verma, learned counsel for the appellant.

                      Heard on admission.

                      Let notice be issued to the respondents on payment of P.F.

within a week.

Note be made returnable within 6 weeks.

In the meantime, record of the courts below be also requisitioned.

I.A. No.7333/2021, which is an application for stay of the operation of judgment and decree under Order 41 Rule 5 of CPC is taken up.

The order and judgment passed by the trial court as well as the first appellate court are perused.

Considering the facts and circumstances of the case, it is directed that till the next date of hearing, operation of the impugned judgment and decree dated 05.08.2021 passed by 5th Additional District Judge, Dewas shall remain stayed.

C.C. as per rules.

(Anil Verma) Judge N.R.

Digitally signed by NARENDRA KUMAR RAIPURIA Date: 2021.11.10 19:04:48 +05'30'