Ramesh Gupta vs Chottelal Prajapati
2023 Latest Caselaw 10160 MP

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                                     IN THE HIGH COURT OF MADHYA PRADESH
                                                  AT JABALPUR
                                                       SA No. 1394 of 2021
                                           (RAMESH GUPTA Vs CHOTTELAL PRAJAPATI AND OTHERS)

                         Dated : 04-07-2023
                               Shri Sanjeev Kumar Tiwari, learned counsel for the appellant.

                               Shri Bramhmendra Pd. Pathak, learned counsel for respondent 1.

Shri Gajendra Parashar, learned Panel Lawyer for respondent 2/State.

Heard on IA No.7157/2023, which is an application under Order 41 Rule 5 CPC filed for staying effect, operation and execution of the judgment and

decree dtd. 29.08.2020 passed in civil suit RCS No.30-A/2019, as well as judgment and decree dtd. 05.08.2021 passed in civil appeal RCA No.284/2020.

In counter learned counsel for respondent 1 submits that decree passed by courts below has already been executed, therefore, there is no question of staying its effect and operation.

In view of the order of admission passed by this Court on 04.05.2023, it is directed that till decision of second appeal effect, operation and execution of judgment and decree dtd. 29.08.2020 and 05.08.2021 shall remain stayed.

Accordingly IA No.7157/2023 is disposed off/closed.

List for final hearing in due course.

(DWARKA DHISH BANSAL) JUDGE

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Signature Not Verified Signed by: SWETA SAHU Signing time: 7/5/2023 11:13:49 AM