Smt. Kshama Bai vs Smt. Kumud Chourasiya
2023 Latest Caselaw 8917 MP

                                                                1
                                        IN THE HIGH COURT OF MADHYA PRADESH
                                                     AT JABALPUR
                                                           FA No. 522 of 2007
                                            (SMT. KSHAMA BAI Vs SMT. KUMUD CHOURASIYA AND OTHERS)

                          Dated : 15-06-2023
                                  Shri Mukesh Mishra, learned counsel for the appellant.

                                  None for the respondents.

Heard on I.A.No.3056/2023, which is an application under Order 41 Rule 5 CPC for staying operation and execution of the judgment and decree dated 10.04.2007, passed in Civil Suit No.34-A/2005.

Vide order dated 16.07.2007 this Court admitted the appeal and as an interim measure execution of the impugned decree was stayed, which was vacated on 11.08.2014 for want of filing reply to the application for vacating stay.

Considering the nature of decree and in view of the facts that appeal has already been admitted on 16.07.2007, I.A.No.3056/2023, is hereby allowed/disposed off and it is directed that there shall be stay of execution of judgment and decree dated 10.04.2007 passed in Civil Suit No.34-A/2005, till the decision of first appeal No.522/2007.

List for final hearing in due course.

(DWARKA DHISH BANSAL) JUDGE

SN

Signature Not Verified Signed by: PRASHANT BAGJILEWALE Signing time: 6/16/2023 10:26:27 AM