Chanda Prabhu Homes Pvt. Ltd. ... vs Mohanlal Gupta
2021 Latest Caselaw 6466 MP

                                                                     1                                FA-712-2021
                                        The High Court Of Madhya Pradesh
                                                    FA-712-2021
                                 (CHANDA PRABHU HOMES PVT. LTD. INDIA (CORRECT NAME CHANDA PRABHU HOMES PVT. LTD)
                                         THR. DIRECTOR YOGESH AND OTHERS Vs MOHANLAL GUPTA AND OTHERS)

                                1
                                Indore, Dated : 05-10-2021
                                      Heard through Video Conferencing.
                                      Shri Vinay Saraf, learned Senior Advocate with Shri Yashpal
                                Ahluwalia, learned counsel for the appellants.
                                      Heard on the question of admission and IA No.6808/2021, which is an

                                application under Order XLI Rule 5 read with Section 151 of CPC and IA
                                No.6809/2021, which is an application under Order XLI Rule 27 read with
                                Section 151 of CPC.
                                      The appeal is admitted for final hearing.
                                      Issue notice to the respondents on merit as well as the aforesaid IAs on

payment of process fee by registered A.D. within a period of 7 days.

In the meanwhile, execution of the judgment and decree passed by the Trial Court shall remain stayed.

Record of the Trial Court be called for.

Certified copy as per rules.

(PRANAY VERMA) JUDGE

ns

Signature Not Verified SAN

Digitally signed by NEERAJ SARVATE Date: 2021.10.07 09:58:17 IST