Ashok Kumar Pandey Alias Bacchu vs Wahedur Rehmaan
2023 Latest Caselaw 8421 MP

                                                             1
                                      IN THE HIGH COURT OF MADHYA PRADESH
                                                   AT JABALPUR
                                                       CR No. 649 of 2018
                                        (ASHOK KUMAR PANDEY ALIAS BACCHU Vs WAHEDUR REHMAAN)

                          Dated : 12-06-2023
                                Shri J.L. Soni, learned counsel for the applicant.

                                Heard on question of admission.
                                Issue notice on admission and I.A. No.12158/2018, which is an
                          application for staying the execution of impugned judgment and decree dated
                          30/07/2018 to the respondent on payment of process fee within seven seven

working days, failing which, the revision shall stand dismissed without further reference to the Court.

Registry is directed to requisition the record of the Court below. In the meantime, operation and execution of judgment and decree dated 30/07/2018 shall remain stayed until further orders.

List for further consideration after service of notice on respondent.

(DWARKA DHISH BANSAL) JUDGE

RS

Signature Not Verified Signed by: RASHMI RONALD VICTOR Signing time: 6/12/2023 5:33:04 PM