Vijay Kumar vs Shyam Sunder
2022 Latest Caselaw 2947 MP

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                                                  The High Court Of Madhya Pradesh
                                                            MP No. 590 of 2022
                                                        (VIJAY KUMAR AND OTHERS Vs SHYAM SUNDER AND OTHERS)

                                     Jabalpur, Dated : 02-03-2022
                                            Shri Priyank Awasthy, learned counsel for the petitioners.

                                            Issue notices to the respondents on payment of process fee within period of

seven days.

Notices be made returnable within four weeks. Counsel appearing for the petitioners submitted that respondents had filed an application for execution of judgment and decree after period of 33 years. It is

also submitted that earlier application which was filed for execution of decree was dismissed.

In view of aforesaid submission, order dated 13.01.2022 shall remain stayed till the next date of hearing.

Certified copy as per rules.

(VISHAL DHAGAT) JUDGE

sm

Signature Not Verified SAN

Digitally signed by SARSWATI MEHRA Date: 2022.03.03 16:22:01 IST