Kantilal vs Shantabai
2022 Latest Caselaw 16628 MP

                                                                 1
                                        IN THE HIGH COURT OF MADHYA PRADESH
                                                      AT INDORE
                                                           SA No. 247 of 2014
                                               (KANTILAL AND OTHERS Vs SHANTABAI AND OTHERS)

                           Dated : 14-12-2022
                                  Shri Akash Rathi, learned counsel for the appellants.

                                  Shri Harish Joshi, learned counsel for the respondent No.2.

As per office report, service report of LRs of respondent No.1 is awaited.

Learned counsel for the respondents submits that copy of I.A.

No.7178/2022 has not been supplied to him.

Learned counsel for the appellant submits that he will supply a copy of I.A. No.7178/2022 to the counsel for the respondent No.2 during the course of the day.

Learned counsel for the parties submit that two other connected appeals are also arising out of the same judgment i.e. S.A. No.203/2014 and S.A. No.43/2017 and they are pending before this Court.

Office is directed to list S.A. No.203/2014 and S.A. No.43/2017 along with this appeal after 4 weeks.

Interim relief, if any, to continue till the next date of hearing.

(AMAR NATH (KESHARWANI)) JUDGE

N.R.

Signature Not Verified Signed by: NARENDRA KUMAR RAIPURIA Signing time: 16-12-2022 11:44:56