Subhash Chandra vs Smt. Savita Bai
2022 Latest Caselaw 1528 MP

                                                    1
                      The High Court Of Madhya Pradesh
                                FA No. 382 of 2015
                             (SUBHASH CHANDRA AND OTHERS Vs SMT. SAVITA BAI AND OTHERS)

             Indore, Dated : 02-02-2022
                    Heard through Video Conferencing.

                    Shri Arvind Parmar, learned counsel for the Petitioner [P-2].
                    Ms. Harshlata Soni PL for the respondent/State

Shri Satish Jain, learned counsel for the Respondent [R-1]. Shri Akhil Kumar Purwar, learned counsel for the respondent nos. 2 to

5.

Both the parties heard on I.A. no. 162/2022, which is an application filed under Order 47 Rule 1 of C.P.C.

After perusal of the record, it reveals that the appellant preferred SLP (Civil) no. 15845/2021 before the Apex Court, which was also dismissed vide order dated 08/10/2021, therefore, the order has attained finality. The appellant could not deposit the said amount within stipulated period and not complied with the order, therefore, in view of the order of the Hon'ble Supreme Court, now the matter cannot be reviewed and operation of the judgment and decree dated 17/03/2015 passed in Civil Suit no. 14-A/2011

cannot be stayed.

Accordingly, I.A. no. 162/2022 is hereby rejected. Learned counsel for the appellant prays for and is granted three weeks' time to file reply to I.A. no. 1962/2020.

List the matter after three weeks.

                                                                               (ANIL VERMA)
Digitally signed by AMOL N                                                        JUDGE
MAHANAG
              amol10:53:33
Date: 2022.02.03
+05'30'