Ramanarayan vs Anand Kasera
2022 Latest Caselaw 4634 MP

Citation : 2022 Latest Caselaw 4634 MP
Judgement Date : 31 March, 2022

Madhya Pradesh High Court

Ramanarayan vs Anand Kasera on 31 March, 2022

Author: Anil Verma

  HIGH COURT OF MADHYA PRADESH, BENCH AT INDORE

                             Misc. Appeal No.469/2022
                          (Ramnarayan Parmar Vs. Anand Kasera)
                                         -1-

Indore, dated 31/03/2022
               Shri Vinay Gandhi, learned counsel for the appellant.
               None for the respondent, despite notice has been served.

Heard on IA.No.780/2022, which is an application for stay of the impugned judgment.

Interim relief has already been granted by this Court vide order dated 02/02/2022. Interim order is hereby made absolute and stay will be operative, till the final disposal of this appeal.

Certified copy as per rules.

(ANIL VERMA) JUDGE Tej Digitally signed by TEJPRAKASH VYAS Date: 2022.03.31 15:41:27 +05'30'

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