Babulal vs Smt.Rajpati
2023 Latest Caselaw 12839 MP

                                                                 1
                                         IN THE HIGH COURT OF MADHYA PRADESH
                                                      AT JABALPUR
                                                          SA No. 1785 of 2021
                                                (BABULAL AND OTHERS Vs SMT.RAJPATI AND OTHERS)

                           Dated : 08-08-2023
                                    Shri Imtiyaz Husain - Senior Advocate with Shri Ishtiyaq Hussain -

                           Advocate for the appellants.
                                    Shri Saket Agrawal - Advocate for the respondent No. 4.

Ms. Saraswati Badgaiya - Panel Lawyer for the respondent No. 8/State.

Record of the courts below is received. Heard on admission.

The appeal is admitted on the following substantial question of law :

( i ) Whether the lower appellate court erred in law in reversing the well reasoned judgment and decree passed by the trial Court without meeting the reasonings on which the same was based?

Issue notice to the respondent Nos. 2, 3, 5, 6 and 7 on appeal, substantial question of law as well as on IA No. 9555/2021, an application for stay, on payment of PF within a period of seven working days, returnable within eight

weeks.

List after service of notice on the respondents. CC as per rules.

(AVANINDRA KUMAR SINGH) JUDGE

vkv /-

Signature Not Verified Signed by: VINAY KUMAR VERMA Signing time: 09-08-2023 20:01:06