Laxminarayan @ Munna vs Smt Munni Bai
2022 Latest Caselaw 2106 MP

                                                                           1
                                                The High Court Of Madhya Pradesh
                                                          FA No. 244 of 2021
                                                            (LAXMINARAYAN @ MUNNA Vs SMT MUNNI BAI)

                                     Indore, Dated : 15-02-2022
                                            Shri Sanjay Kumar Sharma, learned counsel for the appellant.

                                            Shri Nilesh Agrawal, learned counsel for the Respondent [R-1].

Heard on the question of admission. Appeal is admitted for hearing. Learned counsel for the appellant prays for interim stay. Learned counsel for the respondent prays for and is granted four weeks'

time to file reply to the pending I.A. no. 1748/2021.

In the meantime, operation of the impugned judgment and decree dated 16/03/2020 shall remain stayed till the next date of hearing.

CC as per rules.

(ANIL VERMA) JUDGE

amol

Signature Not Verified SAN

Digitally signed by AMOL N MAHANAG Date: 2022.02.16 10:40:45 PST