Mohanlal Jain vs Laxmibai D/O Late Nathulal
2023 Latest Caselaw 3184 MP

                                                                 1
                                          IN THE HIGH COURT OF MADHYA PRADESH
                                                        AT INDORE
                                                            FA No. 380 of 2023
                                      (MOHANLAL JAIN AND OTHERS Vs LAXMIBAI D/O LATE NATHULAL AND OTHERS)

                           Dated : 21-02-2023
                                   Shri Madhusudan Dwivedi, learned counsel for the appellants.

                                   Shri Vinay Gandhi, learned counsel for the respondent/Caveator.

Issue notice.

Shri Vinay Gandhi Advocate accepts notice on behalf of respondent No.1.

On payment of PF within seven working days, issue notice to the rest of the respondents. Notice be made returnable within four weeks.

Shri Gandhi, learned counsel for the respondent No.1 submits that as on today the plaintiff has not taken any steps for execution of the impugned judgment.

(VIVEK RUSIA) JUDGE

Divyansh

Signature Not Verified Signed by: DIVYANSH SHUKLA Signing time: 21-02-2023 18:40:10