Daljeet Singh vs Smt. Suman Mittal W/O Shri Rakesh ...
2021 Latest Caselaw 5429 MP

                                       1                                   SA-436-2021
               The High Court Of Madhya Pradesh
                           SA-436-2021
    (DALJEET SINGH AND OTHERS Vs SMT. SUMAN MITTAL W/O SHRI RAKESH MITTAL R/O SADAR
             BAZAR SHIVPURI THR. POWER OF ATTORNEY RAJESH MITT AND OTHERS)

6
Gwalior, Dated : 14-09-2021
            Shri Sameer Shrivastava, learned counsel for the appellants.
            Shri Anmol Khedkar, learned counsel for respondent No.1.

IA No. 5295/2021, an application under Order 41 Rule 5 of the CPC has been filed seeking stay of effect and operation of the judgment and

decree.

Counsel for the respondent No.1 submits that he shall file reply by tomorrow and undertakes that he will not press for execution till the application is decided.

List this matter on 16/09/2021.

(S. A. DHARMADHIKARI) JUDGE

Prachi

PRACHI MISHRA 2021.09.15 10:37:09 +05'30'