Ashish Kumar Gupta vs Premchandra Gupta
2023 Latest Caselaw 2668 MP

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                                      IN THE HIGH COURT OF MADHYA PRADESH
                                                   AT JABALPUR
                                                         FA No. 441 of 2010
                                               (ASHISH KUMAR GUPTA Vs PREMCHANDRA GUPTA)

                          Dated : 13-02-2023
                                Shri Ashok Choudhary, learned counsel for the appellant.

                                Shri Umesh Shrivastava, learned counsel for the respondent.

Heard on IA No.2272/2022, which is an application for releasing the deposited amount of decree.

Impugned judgment and decree in question has been passed in favour of

the respondent/plaintiff-Premchandra Gupta and this court while granting interim relief dated 30.08.2010 in favour of the appellant/defendant directed the appellant to deposit 50% of the decreetal amount, which according to the respondent has been deposited by the appellant in executing court.

Upon furnishing surety to the like amount, the executing court is directed to disburse the amount to the respondent/plaintiff.

Accordingly, IA No.2272/2022 is disposed off/closed. List for final hearing as per its turn.

(DWARKA DHISH BANSAL) JUDGE

ss

Signature Not Verified Signed by: SWETA SAHU Signing time: 2/14/2023 5:51:39 PM