Lalita vs Radheshyam (Since Deceased) ...
2022 Latest Caselaw 2516 MP

          THE HIGH COURT OF MADHYA PRADESH

                             FA No. 233/2022

Indore, Dated: 22.2.2022

      Shri Sunil Jain learned senior counsel with Shri Kushagra
Jain learned counsel for the appellant.
      Heard on admission.
      Appeal is admitted for final hearing.
      Let notice be issued to the respondents on payment of PF

within one week. Notice be made returnable within eight weeks.

In the meanwhile record of the trial court be requisitioned. Learned counsel for the appellant prays for interim stay. Considering all the facts and circumstances of the case, till the next date of hearing, operation of the impugned judgment and decree dated 7.1.2022 passed by 2 nd Additional District Judge Jaora in civil suit No. 74A/2013 shall remain stayed.

C.C. as per rules.

(Anil Verma) Judge BDJ

Digitally signed by BHUVNESHWAR DATT JOSHI Date: 2022.02.22 18:14:24 +05'30'