Radheshyam vs Smt. Baijanti Bai
2023 Latest Caselaw 21162 MP

Madhya Pradesh High Court

Radheshyam vs Smt. Baijanti Bai on 12 December, 2023

Author: Hirdesh

Bench: Hirdesh

                                                                 1
                                        IN THE HIGH COURT OF MADHYA PRADESH
                                                     AT JABALPUR
                                                           FA No. 344 of 2017
                                                 (RADHESHYAM Vs SMT. BAIJANTI BAI AND OTHERS)

                           Dated : 12-12-2023
                                  Shri Sourabh Shrivastav - Advocate for the appellant.

                                  Shri Lalji Kushwaha - Advocate for respondent No. 1 and 7.

Heard on I.A. No. 6509/2017 an application for staying the judgment and decree passed by the Court below.

Order dated 19.05.2017 is extended till disposal of this appeal.

Accordingly, I.A. No. 6509/2017 stands disposed of.

I.A. No. 7062/2017 application under Order XLI Rule 27 of CPC is taken up. Document has been taken on record, and this I.A. shall be considered at the time final hearing.

Appellant is directed to supply copy of I.A. No. 7062/2023 to the counsel for the respondent.

List for final hearing in due course.

(HIRDESH) JUDGE

Akm