Smt. Mitthi Bai vs Bhaverlal
2023 Latest Caselaw 6735 MP

                                                        1
                                IN THE HIGH COURT OF MADHYA PRADESH
                                              AT INDORE
                                                 FA No. 1481 of 2022
                                    (SMT. MITTHI BAI AND OTHERS Vs BHAVERLAL AND OTHERS)

               Dated : 25-04-2023
                          Shri Akhil Godha, learned counsel for the appellants.

                          Ms. Bharti Lakkad, Govt. Advocate for respondent No.8/State.

Heard on the question of admission. The appeal is admitted for hearing. Issue notice to the respondents on merit as well as on I.A.No.6501/2022 which is an application for stay on payment of process fee by RAD within a

period of two weeks.

In the meanwhile, it is directed that the execution of the impugned judgment and decree passed by the trial court shall remain stayed.

Record of the trial court be called for. List I.A.No.6501/2022 for further consideration upon service of notice upon the respondents.

C.c as per rules.

(PRANAY VERMA) JUDGE

SS/-

Signature Not Verified Signed by: SHAILESH MAHADEV SUKHDEVE Signing time: 4/25/2023 5:43:19 PM