Chandra Kumar Chakrawarti vs Smt. Saraswati Bai
2023 Latest Caselaw 14046 MP

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                                           IN THE HIGH COURT OF MADHYA PRADESH
                                                        AT JABALPUR
                                                            FA No. 1659 of 2023
                                          (CHANDRA KUMAR CHAKRAWARTI Vs SMT. SARASWATI BAI AND OTHERS)

                            Dated : 25-08-2023
                                      None for the appellant.

                                      Perused the impugned judgment & decree.
                                      The appeal being arguable is admitted for final hearing.
                                      Also considered I.A. No. 11475/2023, which is an application for stay.
                                      Issue notice of final hearing and I.A. No. 11475/2023 to the respondents

on payment of process fee within seven working days, failing which this appeal shall stand dismissed without further reference to the Court.

In the meantime, effect, operation and execution of the judgment & decree passed by Court below shall remain stayed until further orders.

Registry is directed to requisition the record of the Court below. If appeal survives, list for further consideration of I.A. No. 11475/2023 and after service of notice on the respondents.

(DWARKA DHISH BANSAL) JUDGE

Pallavi

Signature Not Verified Signed by: KUMARI PALLAVI SINHA Signing time: 8/26/2023 11:43:44 AM