Citation : 2023 Latest Caselaw 3107 MP
Judgement Date : 20 February, 2023
1
IN THE HIGH COURT OF MADHYA PRADESH
AT JABALPUR
FA No. 390 of 2023
(CHANDRA BHUSHAN CHATURVEDI Vs ASHISH PATEL AND OTHERS)
Dated : 20-02-2023
Shri Varun Kumar Dubey - Advocate for the appellant.
Shri Mukund Sharma - Advocate for the respondents on caveat.
Call for the record of the Court below. The Appeal being arguable is admitted for final hearing. The copy memo of appeal has been supplied by the counsel for the
appellant to the counsel for the caveator.
Also heard on I.A. No.2570/2023, an application under Order 41 Rule 5 CPC.
The copy of this application has also been supplied by the counsel for the appellant to the counsel for the respondents.
The counsel for the respondents prays for and is granted two weeks' time to file reply of this application.
In the meanwhile, it is directed that the effect and operation of the judgment and decree dated 09.12.2022 passed in RCS No.A/66/2014 shall
remain stayed subject to satisfaction of monetary part of the same.
List this case on 13.03.2023 for confirmation of stay.
(G.S. AHLUWALIA) JUDGE
Shanu
Signature Not Verified Signed by: SHANU RAIKWAR Signing time: 20-02-2023 18:45:11
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