Rajesh vs Mukesh
2022 Latest Caselaw 16698 MP

                                                                1
                                      IN THE HIGH COURT OF MADHYA PRADESH
                                                    AT INDORE
                                                       FA No. 1873 of 2022
                                              (RAJESH AND OTHERS Vs MUKESH AND OTHERS)

                         Dated : 15-12-2022
                                ShriSanjay P.Joshi, learned counsel for the appellants.


                                Heard on the question of admission and also on I.A.No.8186/2022,
                         which is an application for stay.
                                Let notices be issued to the respondents on payment of process fee

within a wee. Notices be made returnable within four weeks.

In the meantime, the record of the Claims Tribunal be requisitioned. Till the next date of hearing, operation of the impugned judgment and decree dated 19.10.2022 shall remain stayed.

Let the matter be listed after four weeks. Certified copy, as per rules.

(SUBODH ABHYANKAR) JUDGE

moni

Signature Not Verified Signed by: MONI RAJU Signing time:

12/15/2022 4:44:18 PM