Nandkishore vs Kashiram
2022 Latest Caselaw 280 MP

                                       1                                 MP-4835-2021
           The High Court Of Madhya Pradesh
                     MP No. 4835 of 2021
                    (NANDKISHORE AND OTHERS Vs KASHIRAM AND OTHERS)

   Jabalpur, Dated : 05-01-2022
          Shri Ashok Lalwani, counsel for the petitioners.

          Ms. Seema Jaiswal, Panel Lawyer for the respondent/State.

Issue notice to the respondents on payment of process fees within three working days.

Learned counsel for the petitioners relying upon the judgment passed by the Madras High Court (Madurai Bench) in MP (MD) No. 1 of 2012,

A.V. Murugan vs. K.Maheshwari & Ors. has prayed for interim relief.

In the interest of justice, it is directed that till the next date of hearing, as an interim measure the execution of impugned order dated 16.09.2021 passed in Civil Suit No.1A/2020 pending before the 1st Civil Judge, Class II, Goharganj, District Raisen shall remain stayed. This interim order shall extend maximum upto a period of three months and shall be considered on merits after appearance of respondents.

List after four weeks.

(SMT. ANJULI PALO) JUDGE

vidya Digitally signed by SREEVIDYA Date: 2022.01.05 16:44:06 +05'30'