Govind Prasad Sahu vs Smt. Narmada Bai
2022 Latest Caselaw 4445 MP

                                                                           1
                                                    IN THE HIGH COURT OF MADHYA PRADESH
                                                                 AT JABALPUR
                                                                     FA No. 1227 of 2017
                                                  (GOVIND PRASAD SAHU AND OTHERS Vs SMT. NARMADA BAI AND OTHERS)

                                      Dated : 29-03-2022
                                             Shri Shreyas Pandit, counsel for the appellants.

                                             None for the respondents No.1 & 2, though served.

Respondents No.3 & 5 have died.

Notice issued to the respondent No.4 received unserved. On payment of process fee within seven days, issue notice to the proposed LRs of respondent Nos. 3 & 5 on I.A.No.4630/2018, an application under Order

22 Rule 5 of CPC, I.A.No.4631/2018, an application for condonation of delay and IA. No.4633/2018, an application under Order 22 Rule 9 of CPC and also issue notice to respondent No.4, notices be made returnable within two weeks.

Also heard on IA No. 7338/2019 which is an application filed under order 39 Rule 1 & 2 of CPC for grant of stay.

A s an interim measure, it is directed that the execution of impugned judgment and decree dated 30.10.2017 passed by XII ADJ, Jabalpur in R.C.S. No. 16A/2014 shall remain stayed till the next date of hearing.

List the matter after two weeks.

(RAJEEV KUMAR DUBEY) JUDGE

(ra)

Signature Not Verified SAN

Digitally signed by RANJEET AHIRWAL Date: 2022.03.29 17:09:05 IST