Laxminarayan vs Shri Rishabhdev Keshrimal Jain ...
2023 Latest Caselaw 21337 MP

Madhya Pradesh High Court

Laxminarayan vs Shri Rishabhdev Keshrimal Jain ... on 13 December, 2023

Author: Achal Kumar Paliwal

Bench: Achal Kumar Paliwal

                                                               1
                                       IN THE HIGH COURT OF MADHYA PRADESH
                                                     AT INDORE
                                                         SA No. 542 of 2022
                                    (LAXMINARAYAN Vs SHRI RISHABHDEV KESHRIMAL JAIN SHWETAMBAL PEDHI)

                         Dated : 13-12-2023
                                  Shri Vishal Lashkari, counsel for the appellant.

                                  Shri Ajay Kumar Kanthed, counsel for the respondent No.1.

Heard on IA No.1416 of 2022 which is an application under Order 41 Rule 5 of Code of Civil Procedure, 1908.

Subject to deposit of rent by the appellant by 10th of each month

regularly, the execution of the impugned judgment and decree shall remain stayed till final disposal of this appeal.

IA No.1416 of 2022 stands disposed of. List for final hearing in due course along with Second Appeal Nos.129/2018, 130/2018, 131/2018, 133/2018, 120/2018, 123/2018, 213/2018 and 121/2018.

(ACHAL KUMAR PALIWAL) JUDGE

Arun/-