Deceased Narayan Singh Thru. Lrs ... vs Gangaram And 20 Ors.
2022 Latest Caselaw 3454 MP

  HIGH COURT OF MADHYA PRADESH, BENCH AT INDORE
                             Second Appeal No.504/2013
         (Narayan Singh (Deceased) through LRs Banshilal & Ors. Vs. Gangaram & Ors.)

                                            -1-
Indore, dated 10/03/2022
             Shri Peyush Jain, learned counsel for the appellants.

             Shri Kapil Mahant, learned Panel Lawyer for the respondent /

State.

Heard on the question of admission.

This second appeal is admitted on the following substantial

question of law:-

"a) Whether, the judgment and decree passed by the First Appellate Court is against the Order XLI Rule 14(4) and is also against the repealed provisions of Order XLI Rule 18 of the CPC?"

Learned counsel for the respondent / State prays for and is

granted four weeks' time to file reply to pending IA.

Interim relief to continue, till the next date of hearing.

List the matter after four weeks.

(ANIL VERMA) JUDGE Tej Digitally signed by TEJPRAKASH VYAS Date: 2022.03.10 17:40:53 +05'30'