Dr. Rameshchandra Sharma vs Smt. Nootan Sharma @ Nootan Shah
2022 Latest Caselaw 943 MP

The High Court Of Madhya Pradesh FA No. 839 of 2021 (DR. RAMESHCHANDRA SHARMA Vs SMT. NOOTAN SHARMA @ NOOTAN SHAH AND OTHERS)

Indore, Dated : 19-01-2022 Heard through Video Conferencing.

Shri A.S. Garg, learned Senior Advocate with Ms. Poorva Mahajan, learned counsel for the appellant.

IA No.7677/2021, which is an application for stay, is taken up. Learned counsel for the appellant prays that the proceedings in respect of the operation of judgment and decree dated 30.10.2021 passed by the

learned trial Court be stayed till the final disposal of the appeal.

Considering the facts and circumstances of the case, operation of the impugned judgment and decree shall remain stayed till the next date of hearing.

(ANIL VERMA) JUDGE

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Signature Not Verified SAN

Digitally signed by NEERAJ SARVATE Date: 2022.01.21 14:09:34 IST