Bhagwan Singh Solanki vs Smt. Kachra Bai
2023 Latest Caselaw 1201 MP

                                                              1
                                      IN THE HIGH COURT OF MADHYA PRADESH
                                                   AT JABALPUR
                                                        FA No. 147 of 2023
                                    (BHAGWAN SINGH SOLANKI AND OTHERS Vs SMT. KACHRA BAI AND OTHERS)

                          Dated : 19-01-2023
                                Shri Arun Nema - Advocate for the appellants.

                                Shri Vaibhav Jain - Advocate for the respondents 1-2.

Heard on the question of admission. The appeal being arguable is admitted for final hearing. Also heard on I.A no.799/23, which is an application under Order 41 rule

5 CPC for staying execution of the decree.

Learned counsel for the respondents 1-2 submits that he has already been supplied the copy of memo of appeal and I.A and he prays for time to file reply of I.A no.799/2023.

Issue notice of final hearing and aforesaid I.A to the respondents 3-8 on payment of PF by both modes within 7 working days, returnable within four weeks, failing which this appeal shall stand dismissed without further reference to the Court.

Registry is directed to requisition the record of Court below.

In the meantime, execution of impugned judgment and decree dated 09.12.2022 shall remain stayed, till the next date of hearing.

List for further consideration of aforesaid I.A, in the week commencing from 27.02.2023.

(DWARKA DHISH BANSAL) JUDGE

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Signature Not Verified Signed by: PRASHANT BAGJILEWALE Signing time: 1/20/2023 5:55:22 PM