Smt. Champa Bai vs Ashok Kumar
2021 Latest Caselaw 7546 MP

                                                                  1                                   SA-1579-2021
                                        The High Court Of Madhya Pradesh
                                                  SA No. 1579 of 2021
                                             (SMT. CHAMPA BAI AND OTHERS Vs ASHOK KUMAR AND OTHERS)

                                1
                                Jabalpur, Dated : 17-11-2021

                                     Shri Hemant Namdeo, counsel for the appellants.

                                     Shri Nishant Yadav, Panel Lawyer for the respondent no.4-State.

Let record of the Courts below be requisitioned.

Heard on I.A.No.8470/2021 under Order 41 Rule 5 r/w 151 of the Code of Civil Procedure.

On due consideration and in view of the findings of the trial Court, by way of ad-interim measure, it is directed that the effect and operation of the impugned judgment and decree dated 26.10.2021 (Annexure-A/1) shall remain stayed till the next date of hearing.

Let notice of I.A.No.8470/2021 be issued to the respondent nos.1 to 3 by RAD as well as ordinary mode, returnable in three weeks.

Let requisites for the same be filed within next three working days.

Let the matter be listed in the week commencing 13.12.2021.

(SUNITA YADAV) JUDGE

b

Signature Not Verified SAN

Digitally signed by BIJU BABY Date: 2021.11.17 17:51:04 IST