Bsn. Thr. vs Nagar Palika Parishad Thr.
2021 Latest Caselaw 4919 MP

                                                    1                                FA-582-2021
          The High Court Of Madhya Pradesh
                      FA-582-2021
                              (BSN. THR. AND OTHERS Vs NAGAR PALIKA PARISHAD THR.)

1
Gwalior, Dated : 01-09-2021
         Shri Rajendra Bhargava, learned counsel for the appellants.
         I.A.No.4677/2021, an application for urgent hearing is taken up,
considered and allowed for the reasons mentioned therein.
         Admit.
         Issue notice to the respondent on payment of process fee by registered

as well as ordinary mode within seven working days. Notice be made returnable within four weeks.

Meanwhile, till next date of hearing, effect and operation of impugned judgment and decree dated 28/06/2021 in Regular Civil Suit A No.400004/2015 shall remain stayed.

List this case after service of notice.

(RAJEEV KUMAR SHRIVASTAVA) JUDGE

Monika Digitally signed by MONIKA SHARMA

MONIKA DN: c=IN, o=HIGH COURT OF MADHYA PRADESH BENCH GWALIOR, ou=HIGH COURT OF MADHYA PRADESH BENCH GWALIOR, postalCode=474011,

SHARMA st=Madhya Pradesh, 2.5.4.20=1cbbae26c87c00013f5046748e 62527c7ddf7dd9146694af9eed96f47a3 59612, cn=MONIKA SHARMA Date: 2021.09.02 11:45:27 +05'30'