Municipal Corporation Ujjain vs Prataprai Dead Through Its Legal ...
2022 Latest Caselaw 4714 MP

                                                                       1
                                               IN THE HIGH COURT OF MADHYA PRADESH
                                                             AT INDORE
                                                                MP No. 3995 of 2021
                                   (MUNICIPAL CORPORATION UJJAIN AND OTHERS Vs PRATAPRAI DEAD THROUGH ITS LEGAL HEIR
                                                                  SUDAMA AND OTHERS)

                                Dated : 01-04-2022
                                        Shri Piyush Jain, learned counsel for the petitioners.

                                        Issue notice to the respondents on payment of process fees within seven

days, returnable within six weeks.

Learned counsel for the petitioners prays for an interim stay. Considering the facts and circumstances of the case, till the next date of

hearing, trial Court is directed not to pass final judgment in RCS No. 69/A/2015 pending before the IV Civil Judge, Class II, Ujjain without the leave of this Court.

Certified copy as per rules.

(ANIL VERMA) JUDGE

vidya

Signature Not Verified SAN

Digitally signed by SREEVIDYA Date: 2022.04.04 17:35:15 IST