Suryamani Dwivedi vs Rajesh Kumar
2022 Latest Caselaw 9080 MP

                                                          1
                                   IN THE HIGH COURT OF MADHYA PRADESH
                                                AT JABALPUR
                                                     SA No. 511 of 2015
                                   (SURYAMANI DWIVEDI AND OTHERS Vs RAJESH KUMAR AND OTHERS)

                      Dated : 07-07-2022
                             Shri K.S. Jha, learned counsel for the appellants.

                             Shri Divya Krishna Bilaiya, learned counsel for the respondents 1-3.

Heard on I.A. No.4740/2022, which is an application for vacating the stay order dated 29.02.2016.

This appeal was admitted on 29.02.2016 with the direction to stay the execution of impugned judgment and decree.

This interim order is continuing till now.

As there is decree of possession against the present appellants, therefore, the interim order granted on 29.02.2016 is made absolute and I.A. No.5678/2015 is disposed of.

In view of the aforesaid, I.A. No.4740/2022 is dismissed and disposed off.

                                                                          (DWARKA DHISH BANSAL)
                                                                                 JUDGE

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Date: 2022.07.08
15:21:26 IST