Bherulal vs Dr. Rameshwardayal Agrawal ...
2022 Latest Caselaw 12211 MP

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              IN THE HIGH COURT OF MADHYA PRADESH
                           AT GWALIOR
                               SA No. 67 of 2022
   (BHERULAL AND OTHERS Vs DR. RAMESHWARDAYAL AGRAWAL DECEASED THR. LRS RAJENDRA
                                  KUMAR AND OTHERS)

Dated : 13-09-2022
       Shri Prakash Chandra Chandil, learned counsel for appellants.

       Shri G P Chaurasia, learned Government Advocate for State.
       Issue notice to the respondents on payment of process fee within seven

working days.

Notices be made returnable within six weeks.

Heard on IA 84/2022, an application under Order 41 Rule 5 read with Section 5 CPC.

As an interim measure, it is directed that the effect and operation of the impugned judgment and decree dated 22.11.2021 passed in RCA 60/2019 shall remain stayed till the next date of hearing.

IA 84/2022 stands disposed of.

YOGENDRA OJHA 2022.09.13 18:26:02 +05'30' (DEEPAK KUMAR AGARWAL) JUDGE

ojha