Jagat Singh vs Dabbal
2022 Latest Caselaw 12982 MP

IN THE HIGH COURT OF MADHYA PRADESH AT JABALPUR SA No. 222 of 2020 (JAGAT SINGH AND OTHERS Vs DABBAL AND OTHERS)

Dated : 26-09-2022 None for the appellants.

Considered I.A.No.909/2020, which is an application under Order 41 Rule 5 of CPC for staying the effect and operation of impugned judgment and decree.

From bare perusal of the impugned judgment and decree passed by the Courts below, it is clear that the suit filed by the appellants has been dismissed

by the Courts below, therefore, no interim relief can be granted on the application under Order 41 Rule 5 of CPC.

Accordingly, I.A.No.909/2020 is dis mis s e d with liberty to the appellants to file an appropriate application under the appropriate provisions.

(DWARKA DHISH BANSAL) JUDGE

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Signature Not Verified Signed by: S HUSHMAT HUSSAIN Signing time: 9/27/2022 3:09:10 PM