Shailesh Vaidh vs Jitendra Bopche
2023 Latest Caselaw 8426 MP

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                                                     IN THE HIGH COURT OF MADHYA PRADESH
                                                                  AT JABALPUR
                                                                       SA No. 980 of 2019
                                                                 (SHAILESH VAIDH Vs JITENDRA BOPCHE)

                                     Dated : 12-06-2023
                                               Shri Vinod Kumar Dubey - Advocate for the appellant.

                                               None for the respondents though served.

Heard on I.A. No. 4133/2019, an application under Order 41 Rule 5 of CPC.

By order dated 29.07.2021, the operation of the impugned judgment and

decree was directed to remain stayed till the next date of hearing, subject to deposit of decreetal amount by the appellant before the trial Court. The appeal has already been admitted. Accordingly, the interim order is hereby made absolute subject to deposit of decreetal amount by the appellant before the trial Court, if already not deposited.

I.A. No.4133/2019 is finally disposed of. List for final hearing in due course.

(RAJENDRA KUMAR (VERMA)) JUDGE

Amitabh

Signature Not Verified SAN

Digitally signed by AMITABH RANJAN Date: 2023.06.13 13:16:33 IST