Madhya Pradesh Road Development ... vs Anjana Parmathi Trust
2023 Latest Caselaw 20679 MP

Madhya Pradesh High Court

Madhya Pradesh Road Development ... vs Anjana Parmathi Trust on 6 December, 2023

                                                               1
                                       IN THE HIGH COURT OF MADHYA PRADESH
                                                     AT INDORE
                                                           FA No. 978 of 2021
                         (MADHYA PRADESH ROAD DEVELOPMENT CORPORATION Vs ANJANA PARMATHI TRUST AND OTHERS)

                         Dated : 06-12-2023
                                  Shri Abhinav Dhanodkar - Advocate for the appellant.

                                  Shri Bheru Lal Bakliya - Advocate for the respondent No.1.

Heard on I.A. No.8341/2021, which is an application under Order 41 Rule 5 read with Section 151 of C.P.C. for stay of the execution of the impugned judgment.

Till the next date of hearing, subject to deposit of 25% of the enhanced amount before the executing Court within two months from today, the execution proceeding of the impugned judgment shall remain stayed.

Learned counsel for the appellant prays for and is granted time to file reply on I.A. No.5954/2022.

List after four weeks.

(GAJENDRA SINGH) JUDGE

Shruti