Smt. Sweety Kaur Bagga vs Sardar Gurucharan Singh Bagga
2022 Latest Caselaw 9257 MP

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                                                  IN THE HIGH COURT OF MADHYA PRADESH
                                                               AT JABALPUR
                                                                     FA No. 791 of 2021
                                                  (SMT. SWEETY KAUR BAGGA Vs SARDAR GURUCHARAN SINGH BAGGA)

                                     Dated : 09-07-2022
                                             Shri Abhijit Bhowmik, learned counsel for the appellant.

                                             None for respondent despite service.

The appeal is admitted for final hearing.

I.A.No.8123/2021 for stay is taken up.

Learned counsel for the appellant submits that the appellant filed MCC No.123/2019 and this Court on 21/01/2019 stayed the further proceeding of HM

No.151/2018. The said interim order was continued on 26/02/2020. In the meantime, by application dated 06/07/2021 (Annexure A/1) the applicant brought the order of this Court in the record of Court below. Yet, Court below by impugned judgment dated 18/08/2021 decided HM No.151/2018.

Considering the aforesaid, till the next date of hearing, the effect and operation of impugned judgment dated 18/08/2021 shall remain stayed.

Certified copy today.

                                        (SUJOY PAUL)                                  (PRAKASH CHANDRA GUPTA)
                                           JUDGE                                               JUDGE

                                     manju




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Date: 2022.07.09 15:16:10 IST