Vijan Manshani vs Rajkumar Sangtani
2023 Latest Caselaw 1683 MP

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                                      IN THE HIGH COURT OF MADHYA PRADESH
                                                   AT JABALPUR
                                                        FA No. 1243 of 2017
                                           (VIJAN MANSHANI Vs RAJKUMAR SANGTANI AND OTHERS)

                          Dated : 30-01-2023
                                Shri Aseem Kumar Dixit, learned counsel for the appellant.

                                Ms. Sanjana Sahni, learned counsel for the respondents.

Heard on I.A No.18184/2017, which is an application for staying effect and operation of the judgment and decree.

This appeal was admitted on 23.01.2018 and interim relief was also

granted.

Looking to the nature of decree, the interim relief granted on 23.01.2018 is made absolute and I.A No.18184/2017 is disposed off/closed.

List for final hearing as per its turn.

(DWARKA DHISH BANSAL) JUDGE

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Signature Not Verified Signed by: PRASHANT BAGJILEWALE Signing time: 1/31/2023 12:04:10 PM