M.P. Road Development ... vs Mohanlal
2022 Latest Caselaw 16868 MP

                                                              1
                                       IN THE HIGH COURT OF MADHYA PRADESH
                                                     AT INDORE
                                                        FA No. 1122 of 2022
                                     (M.P. ROAD DEVELOPMENT CORPORATION LTD. Vs MOHANLAL AND OTHERS)

                           Dated : 19-12-2022
                                  Shri Satyendra Malviya, learned counsel for the appellant.

                                  Shri Valmik Sakargayen, learned Government Advocate appearing on
                           behalf of Advocate General[r-2], on advance notice.

                                  Heard on the question of admission and IA No.4581/2022, an
                           application under Order XLI Rule 5 read with Section 151 of the Code of Civil

                           Procedure, 1908 for stay of execution of the impugned judgment and decree.
                                  Let notice be issued to the respondent (s) on payment of Process Fee

(PF) within a period of two weeks returnable within a further period of eight weeks.

Let the record of the case from the concerned trial Court be requisitioned.

Till the next date of hearing, the operation of the impugned award shall remain stayed.

(SUBODH ABHYANKAR) JUDGE

rcp

Signature Not Verified Signed by: RAMESH CHANDRA PITHWE Signing time: 19-12-2022 18:40:55