Prafull Kapse vs Sunil Saxena
2023 Latest Caselaw 13231 MP

                                                               1
                                       IN THE HIGH COURT OF MADHYA PRADESH
                                                    AT JABALPUR
                                                         FA No. 1881 of 2019
                                                (PRAFULL KAPSE Vs SUNIL SAXENA AND OTHERS)

                           Dated : 14-08-2023
                                 Shri Shashank Shrivastava- Advocate for the appellant.

                                 Shri Shubham Rai- Advocate for the respondent No.1.

Shri Teekram Kurmi- Panel Lawyer for respondent No.2/State.

Learned counsel for the respondents seeks time to file reply to I.A.No.13438/2019, which is an application for stay of judgment & decree

dated 05.9.2019.

It is seen from order-sheet dated 16.2.2023 that execution of judgment and decree has already been stayed.

In view of aforesaid, the matter is adjourned for 08 weeks. List after 08 weeks.

Interim order, if any, shall continue till next date of hearing.

(AVANINDRA KUMAR SINGH) JUDGE

RM

Signature Not Verified Signed by: RAJESH MAMTANI Signing time: 16-08-2023 17:26:35