Arvind Kumar Rathore vs Harish Kumar Rathore
2022 Latest Caselaw 2507 MP

                                           1
              The High Court Of Madhya Pradesh
                        SA No. 436 of 2020
                    (ARVIND KUMAR RATHORE Vs HARISH KUMAR RATHORE AND OTHERS)

Gwalior, Dated : 22-02-2022
         Shri Amit Lahoti, learned counsel for the appellant.

         Heard.
         Learned counsel for the appellant has filed I.A.No.6979/2021, an application
for interim relief under Order 41 Rule 5 read with Section 151 of CPC.
         Let notices be issued to the respondents on appeal as well as

I.A.No.6979/2021 with copies of appeal memo, on payment of process fee within

three working days, by both modes, returnable within two weeks.

In view of the facts and documents filed along-with I.A.No.6979/2021, the execution of judgment and decree dated 12/12/2019 passed by IV Additional District Judge, Guna in Regular Civil Appeal No.3880/2014 and judgment and decree dated 20/08/2014 passed by IV Civil Judge, Class-II, Guna in Civil Suit No.14-A/2014 shall remain stayed till the next date of hearing.

Certified copy as per rules.

(SUNITA YADAV) JUDGE

Monika MONIKA SHARMA 2022.02.23 09:58:57 +05'30'