Mukesh Medical Agencies vs Hitkarini Sabha Jabalpur A ...
2022 Latest Caselaw 15227 MP

                                                               1
                                       IN THE HIGH COURT OF MADHYA PRADESH
                                                    AT JABALPUR
                                                        FA No. 1615 of 2022
                           (MUKESH MEDICAL AGENCIES Vs HITKARINI SABHA JABALPUR A SOCIETY REGISTERED UNDER THE
                                                        SOCIETY REGISTRATION ACT)

                           Dated : 18-11-2022
                                 Shri Kaustubh Shanker Jha, learned counsel for the appellant.

                                 Heard on the question of admission.
                                 Appeal is admitted for final hearing.
                                 Issue notice of final hearing and I.A. No.12991/2022 to the respondent

on payment of process fee within seven working days by both modes, failing

which the appeal shall stand dismissed without further reference to the Court.

In the meantime, upon deposit of money part of the decree within a period of 15 days, the effect and operation of the judgment and decree dated 01.10.2022, shall remain stayed until further orders.

List for consideration on I.A. no.12991/2022 after service of notice on respondents.

If appeal survives, list after service of notice on the respondents.

(DWARKA DHISH BANSAL) JUDGE

AT

Signature Not Verified Signed by: APARNA TIWARI Signing time: 11/18/2022 5:32:07 PM