Ratanlal Deceased Through Lrs. ... vs Vallabhbhai
2022 Latest Caselaw 7336 MP

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      IN THE HIGH COURT OF MADHYA PRADESH
                          AT INDORE
                       FA No. 731 of 2022
 (RATANLAL DECEASED THROUGH LRS. MADANLAL AND OTHERS Vs VALLABHBHAI
                            AND OTHERS)



Dated : 13-05-2022
      Shri V.K.Jain, learned senior counsel along with Shri Ghan
Shyam Agrawal, learned counsel for the appellants.
      Shri Rajeev Bhatjiwale, learned counsel for the Respondent

no.1/caveator prays for time to file reply to I.A.No.3225/2022 an application for stay filed under Order 41 Rule 5 read with Section 151 of the CPC.

Counsel for the appellant prays for grant of stay of execution of the impugned judgment and decree passed in Civil Suit No.1200039-A/2016 by IV Additional District Judge, Indore.

Heard on admission.

Admit.

Status quo be maintained, as it exists on today and it is directed that the suit property should not be alienated in any manner by the parties, till the next date of hearing.

Record of the Court below be requisitioned. List the matter after 6 weeks.

(AMAR NATH (KESHARWANI)) JUDGE Digitally signed by REENA PARTHO SARKAR Date: 2022.05.17 14:35:26 +05'30'

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