M.P.M.K.V.V.C.L. vs Jameel Khan
2023 Latest Caselaw 21598 MP

Madhya Pradesh High Court

M.P.M.K.V.V.C.L. vs Jameel Khan on 15 December, 2023

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                                        IN THE HIGH COURT OF MADHYA PRADESH
                                                     AT GWALIOR
                                                          MP No. 7442 of 2023
                                                (M.P.M.K.V.V.C.L. Vs JAMEEL KHAN AND OTHERS)

                           Dated : 15-12-2023
                                  Shir Nirmal Sharma, learned counsel for the petitioner.

                                  Issue notice to the respondents on payment of process fee by registered

as well as ordinary mode. Process fee be paid within seven working days. Notices be made returnable within a period of four weeks.

Heard on I.A. No.10480/2023, which is an application for issuance of ad-interim writ.

Subject to deposit of 50% of the decreetal amount before the concerned Court within a period of two weeks, the effect and operation of the impugned judgment and decree dated 04.05.2022 shall remain stayed till the next date of hearing. The amount so deposited by the petitioner shall not be disbursed without leave of this Court.

(RAJENDRA KUMAR VANI) JUDGE

Aman