Mohammad Arif vs Ashok Kumar
2022 Latest Caselaw 5476 MP

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             IN THE HIGH COURT OF MADHYA PRADESH AT INDORE
                              SECOND APPEAL NO.79 OF 2022
                               ( Mohammad Arif Vs Ashok Kumar )

            Indore, Dated 13.04.2022

                  Mr. Mahendra Kumar Jain, counsel for the appellant.
                  Mr. Ajay Mimrot, counsel for the respondent.

Counsel for the respondent submits that he will file the reply of IA No.153/2022 during the course of the day.

Counsel for the appellant submits that the respondent has already filed the execution application before the Executing Court.

Counsel for the appellant prays for interim stay. Considering the facts and circumstances of the case, it is directed that till the next date of hearing, execution of the impugned judgment and decree dated 09.12.2021 passed by the Principal District Judge, Ujjain in Civil Appeal No.23-A/2021 and judgment and decree dated 26.04.2019 passed by the Additional Civil Judge, Class-1 in Civil Suit No.133-A/2018 shall remain stayed.

Certified copy as per rules.

(ANIL VERMA) JUDGE

Arun/-

ARUN NAIR 2022.04.19 10:25:06 +05'30'