Govind vs Shyam Bai
2023 Latest Caselaw 10153 MP

Citation : 2023 Latest Caselaw 10153 MP
Judgement Date : 4 July, 2023

Madhya Pradesh High Court

Govind vs Shyam Bai on 4 July, 2023

Author: Amar Nath (Kesharwani)

                                                              1
                                      IN THE HIGH COURT OF MADHYA PRADESH
                                                   AT JABALPUR
                                                        SA No. 1414 of 2021
                                                  (GOVIND Vs SHYAM BAI AND OTHERS)

                         Dated : 04-07-2023
                               Shri Sushil Kumar Tiwari - Advocate for the appellant.

                               None for the respondent Nos. 1 to 8, even though served.

Ms. Shanti Tiwari - Panel Lawyer for the respondent No.9/State.

Heard on IA Nos. 8189/2021 and 8190/2021, which are applications for taking additional document on record and for ignoring the default of documents

filed with IA No. 8189/2021 respectively.

Learned counsel for the appellant seeks leave of this Court to withdraw IA Nos. 8189/2021 and 8190/2021.

Permission is granted.

Accordingly, IA Nos. 8189/2021 and 8190/2021 stands dismissed as withdrawn.

Also heard on IA No. 7658/2021, an application filed under Order 41 Rule 5 of CPC for staying the operation and execution of impugned judgment and decree dated 14/09/2021 passed by Principal District Judge, Umariya in

RCA No. 2A/2020.

Considering the arguments advanced by learned counsel for the appellant, interim relief granted vide order dated 24/11/2021 is hereby made absolute. Accordingly, IA No. 7658/2021 stands disposed of.

List the appeal for final hearing in due course. Certified copy as per rules.

(AMAR NATH (KESHARWANI)) Signature Not Verified Signed by: SANTOSH KUMAR TIWARI Signing time: 7/5/2023 11:17:20 AM

JUDGE skt

Signature Not Verified Signed by: SANTOSH KUMAR TIWARI Signing time: 7/5/2023 11:17:20 AM