Om Prakash Agrawal vs Smt. Poonam Ruthiya
2022 Latest Caselaw 671 MP

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                                           The High Court Of Madhya Pradesh
                                                     SA No. 2695 of 2018
                                                (OM PRAKASH AGRAWAL Vs SMT. POONAM RUTHIYA AND OTHERS)

                                   Jabalpur, Dated : 13-01-2022
                                         Heard through Video Conferencing.

                                         Mr. Imtiyaz Husain, learned counsel for the appellant.
                                         Mr. Siddharth Gulatee, learned counsel for the respondents 1 and 2.

Learned counsel for appellant prays for time to file reply to I.A. No.415/2022.

Learned counsel for the appellant further submits that till next date of

hearing interim protection may be granted in favour of the appellant.

On the other hand, learned counsel for the respondents has vehemently opposed the prayer for grant of interim relief and submits that application for dismissal of appeal filed by him may be decided at the earliest. Therefore, he submits that a date may be fixed for consideration of the aforesaid application. However, learned counsel for the respondents undertakes that till next date of hearing respondents 1 and 2 will not proceed for execution of the impugned judgment and decree.

In view of the above, list the case on 21.01.2022 for consideration of

I.A. No.415/2022.

(SMT. ANJULI PALO) JUDGE

ks

Signature Not Verified SAN

Digitally signed by KOUSHALENDRA SHARAN SHUKLA Date: 2022.01.14 17:28:12 IST