Dwarka Prasad vs Smt.Savita Devi
2023 Latest Caselaw 2127 MP

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                               IN THE HIGH COURT OF MADHYA PRADESH
                                            AT JABALPUR
                                                   SA No. 1742 of 2021
                                    (DWARKA PRASAD AND OTHERS Vs SMT.SAVITA DEVI AND OTHERS)

     Dated : 06-02-2023
                  Shri Umesh Shrivastava - Advocate for the appellants.

                  Heard on I.A.No.9333/2021, an application under Order 41 Rule 5 of
    CPC for staying the effect and operation of impugned judgment and decree.
                  This Court by order dated 23/01/2023 has already admitted this appeal.
                  Issue notice of this application to the respondents on payment of process

fee by registered AD mode; payable within seven working days.

In the meanwhile, the effect and operation of the impugned judgment and decree dated 23/09/2021 passed by Second District Judge Waraseoni, District Balaghat in Regular Civil Appeal No.500050/2015 shall remain stayed.

(G.S. AHLUWALIA) JUDGE

shubhankar Digitally signed by SHUBHANKAR MISHRA Date: 2023.02.06 18:13:02 +05'30'