Rameshwar Prasad Soni vs Ramnath
2023 Latest Caselaw 3274 MP

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                                                  IN THE HIGH COURT OF MADHYA PRADESH
                                                               AT JABALPUR
                                                                    CR No. 456 of 2022
                                                              (RAMESHWAR PRASAD SONI Vs RAMNATH)

                                    Dated : 22-02-2023
                                             Shri A.K. Pandey - Advocate for the petitioner.

                                             Shri Shishir Soni - Advocate for the respondent.

Counsel for the respondent informs that originally the judgment has been passed by me as Additional Civil Judge Class-I, Satna, in Civil Suit No.182A/1992 and all the questions raised by the petitioner in this case relate to

the aforesaid judgment.

The question raised by counsel for the respondent is whether Ganeshi Bai is entitled to execute the decree or not as a legal representative of Ramnath.

In view of the above, it is better that this case be heard by another Bench. Accordingly, list before another Bench on 02.03.2023.

(SMT. ANJULI PALO) JUDGE

Prachi

Signature Not Verified SAN

Digitally signed by PRACHI PANDEY Date: 2023.02.23 12:52:48 IST