Harshlal Saket vs Ramjiyawan
2023 Latest Caselaw 20954 MP

Madhya Pradesh High Court

Harshlal Saket vs Ramjiyawan on 11 December, 2023

Author: Dwarka Dhish Bansal

Bench: Dwarka Dhish Bansal

                                                               1
                                       IN THE HIGH COURT OF MADHYA PRADESH
                                                    AT JABALPUR
                                                         SA No. 81 of 2022
                                          (HARSHLAL SAKET AND OTHERS Vs RAMJIYAWAN AND OTHERS)

                           Dated : 11-12-2023
                                 Shri V.S. Choudhary - Advocate for the appellants.

                                 Shri S.K. Tiwari - Advocate for the respondents 1-3.

I.A. No.197/22 which is an application under Order 41 rule 5 CPC. Despite availability of opportunity, no reply has been filed to the said I.A. In the light of order of admission dated 02.03.2022 passed by this Court

and in view of the nature of decree, execution of judgment and decree of possession shall remain stayed till the decision of this second appeal.

Accordingly, I.A. No.197/22 is disposed off/closed. List for final hearing in due course.

(DWARKA DHISH BANSAL) JUDGE

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