Rodhanlal vs Mst. Rukhma Bai
2023 Latest Caselaw 193 MP

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                                      IN THE HIGH COURT OF MADHYA PRADESH
                                                   AT JABALPUR
                                                      SA No. 1001 of 2016
                                              (RODHANLAL Vs MST. RUKHMA BAI AND OTHERS)

                         Dated : 03-01-2023
                               Shri B.R. Vijaywar- Advocate learned counsel for the appellant.

                               Shri A.M. Lal- Advocate for the respondent Nos. 9 and 10.

Mrs. Shanti Tiwari- Panel Lawyer for the respondent No.12/State.

Learned counsel for the appellant prays for and is granted last opportunity to pay fresh process fee with correct and complete address of

respondent No.6 Let the process fee be paid by registered AD as well as ordinary mode within a period of two weeks from today, failing which this appeal shall stands dismissed against respondent No.6 without any reference to the Court.

Counsel for the appellant also prayed for extension of interim order. Appeal has not been admitted so far. In the light of the judgment passed by Hon'ble Supreme Court in the case of Raghavendra Swamy Mutt vs. Uttaradi Mutt, reported in 2016(11) SCC 235, interim order cannot be extended at this stage. Therefore, for the time being interim relief earlier granted

on 12/09/2016 is hereby vacated.

The application for interim relief shall be considered at the time of admission.

List after two weeks.

(G.S. AHLUWALIA) JUDGE

skt

Signature Not Verified Signed by: SANTOSH KUMAR TIWARI Signing time: 1/4/2023 10:26:46 AM