Executive Engineer (Operation ... vs Ramashray Saket
2022 Latest Caselaw 16145 MP

Citation : 2022 Latest Caselaw 16145 MP
Judgement Date : 6 December, 2022

Madhya Pradesh High Court

Executive Engineer (Operation ... vs Ramashray Saket on 6 December, 2022

Author: Dwarka Dhish Bansal

                                                             1
                                      IN THE HIGH COURT OF MADHYA PRADESH
                                                   AT JABALPUR
                                                       FA No. 515 of 2020
                          (EXECUTIVE ENGINEER (OPERATION AND MAINTENANCE) AND OTHERS Vs RAMASHRAY SAKET AND
                                                               OTHERS)

                          Dated : 06-12-2022
                                Shri R.K. Tiwari, learned counsel for the appellants.

                                Shri Ashok Kumar Gupta, learned counsel for the respondent No.3.

Heard on IA No. 13830/2022, which is an application for deleting the name of respondent No.2-Smt. Sukvariya Saket.

For the reasons mentioned in the application, the same is allowed with

the direction to learned counsel for the appellants to carry out necessary amendment in the memo of appeal within seven working days, failing which this appeal shall stand dismissed without further reference to the Court. Accordingly, I.A. no. 13830/2022 is disposed off/closed.

Also heard on I.A. No. 4636/2020, which is an application for exemption from depositing requisite court fees.

Learned counsel for the appellants submits that this application has rendered infructuous as the appellants have deposited the requisite court fees.

Accordingly, I.A. No. 4636/2020 is dismissed having rendered

infructuous.

Also heard on IA No. 4581/2020, which is an application for stay of execution of impugned judgment and decree dated 05/03/2020.

Upon depositing entire decreetal amount within three months from today, which shall not be disbursed to the respondents without leave of this Court, execution of impugned judgment and decree dated 05/03/2020 shall remain stayed.

Accordingly, I.A. No. 4581/2020 is disposed off/closed. Signature Not Verified Signed by: SANTOSH KUMAR TIWARI Signing time: 12/7/2022 5:49:48 PM

List for final hearing as per its turn.

(DWARKA DHISH BANSAL) JUDGE

skt

Signature Not Verified Signed by: SANTOSH KUMAR TIWARI Signing time: 12/7/2022 5:49:48 PM