Citation : 2022 Latest Caselaw 4038 MP
Judgement Date : 23 March, 2022
IN THE HIGH COURT OF MADHYA PRADESH AT GWALIOR FA No. 174 of 2022 (RAMESH MITTAL S/O MINTULAL MITTAL (DIED) THR. LEGAL REPRESENTATIVES A) SMT. SHAKUN MITTAL AND OTHERS Vs VIJAY DHARAM SURI SAMADHI MANDIR VEERTATVA PRAKASH MANDAL SHIVPURI EAST MUKHYALAYA MUMBAI THR. POWER AND OTHERS)
Dated : 23-03-2022 Shri Yogesh Singhal, learned counsel for the appellants.
Learned counsel for the appellants submitted that execution proceedings have already been commenced in the Court of 4th District Judge, Shivpuri (M.P.), therefore, prays for interim relief.
In view of facts and circumstances of the case, it is hereby directed that the
effect and operation of impugned judgment dated 27/10/2021 in Civil Suit No.02A/2011 passed by 4th District Judge, Shivpuri (M.P.) shall remain stayed till the next date of hearing.
List the case in week commencing 02/05/2022.
(SUNITA YADAV)
JUDGE
vpn VIPIN KUMAR
AGRAHARI
2022.03.24
VALSALA
VASUDEVAN
2018.10.26
15:14:29 -07'00'
13:22:07
+05'30'
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