Rajnish Tiwari vs Smt. Amlti Agrawal
2023 Latest Caselaw 13425 MP

                                                               1
                                         IN THE HIGH COURT OF MADHYA PRADESH
                                                      AT JABALPUR
                                                        MP No. 1570 of 2023
                                       (RAJNISH TIWARI AND OTHERS Vs SMT. MALTI AGRAWAL AND OTHERS)

                           Dated : 17-08-2023
                                 Shri Ravendra Shukla - Advocate for petitioners.

                                 Shri Utkarsh Agrawal - Advocate for respondent No.1.

Counsel appearing for respondent No.1 submitted that revenue authorities are not implementing order dated 13.02.2023 passed by the High Court in W.P. No. 12015/2022 due to pendency of this miscellaneous petition.

It is submitted that there is no stay by this Court. In absence of stay, only because of pendency of case revenue authorities cannot refuse to implement the order passed by High Court.

Heard the counsel for the parties. It is a trite law that in absence of stay, order/judgment/decree is to be executed. Since there is no stay by this Court, therefore, revenue authorities are free to implement the order dated 13.02.2023 passed by this Court in W.P. No. 12015/2022.

List the matter after four weeks.

(VISHAL DHAGAT) JUDGE

vkt

Signature Not Verified Signed by: VINOD KUMAR TIWARI Signing time: 18-08-2023 14:24:38