Kailashchandra vs Rajendraprasad
2022 Latest Caselaw 868 MP

             HIGH COURT OF MADHYA PRADESH, BENCH AT INDORE

                                           S.A. No.759/2020
                                                                                 -1-


          Indore, dated 18/01/2022
                        Heard through Video Conferencing.

                        Shri J.S. Dave, learned counsel for the appellant.

                        Heard on I.A. No.1880/2020, which is an application under
          Order 41 Rule 5 r/w Section 151 of CPC.

                        Learned counsel for the appellant prays that till the final
          disposal of the appeal, the execution of the impugned judgment and
          decree passed by the first appellate court be stayed. But, the
          appellant has not filed any certified copy regarding execution of the
          proceeding.

                        Considering the facts and circumstances of the case, it would
          not be justified to stay the execution of the impugned judgment and
          decree passed by the first appellate court, hence, the aforesaid
          application is dismissed.

                        Let notice be issued to the respondents on payment of P.F.

within a week.

Notice be made returnable within 6 weeks.

List the matter after 2 months.

(Anil Verma) Judge N.R.

Digitally signed by NARENDRA KUMAR RAIPURIA Date: 2022.01.22 17:50:25 +05'30'