Santosh vs Madhya Pradesh Yaduvanshi Samaj ...
2023 Latest Caselaw 188 MP

                                                           1
                                     IN THE HIGH COURT OF MADHYA PRADESH
                                                  AT JABALPUR
                                                       FA No. 1 of 2023
                              (SANTOSH AND OTHERS Vs MADHYA PRADESH YADUVANSHI SAMAJ PARISHAD BHOPAL
                                                REGISTRATION NO.27038/95 AND OTHERS)

                         Dated : 03-01-2023
                               Shri Brian D'Silva, learned senior counsel with Shri Abhijeet Awasthy,

                         Advocate and Rohit Raghuwanhi, Advocate for the appellants.

                               Heard on the question of admission.
                               Appeal is admitted for final hearing.
                               Also heard on I.A.No.1/2023, which is an application under Order 41

                         Rule 5 of CPC.
                               Issue notice of final hearing as well as of I.A.No.1/2023 to the
                         respondents on payment of process fee within seven working days by both

modes, failing which this appeal shall stand dismissed without further reference to the Court.

In the meantime, the execution of impugned judgment and decree dated 19.12.2022 passed in RCSA No.47/2022 shall remain stayed till the next date of hearing.

Let record of the Court below be called for.

List this case for further consideration of I.A.No.1/2023 after service of notice upon the respondents.

(DWARKA DHISH BANSAL) JUDGE

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Signature Not Verified Signed by: S HUSHMAT HUSSAIN Signing time: 1/4/2023 11:50:53 AM