Brindaban Prasad Rai vs Smt. Shyam Bai
2023 Latest Caselaw 9536 MP

                                                                 1
                                         IN THE HIGH COURT OF MADHYA PRADESH
                                                      AT JABALPUR
                                                             MA No. 387 of 2022
                                             (BRINDABAN PRASAD RAI Vs SMT. SHYAM BAI AND OTHERS)

                          Dated : 23-06-2023
                                   Shri Naveen Kumar - Advocate for the appellant.

                                   Ms. Shanti Tiwari - Panel Lawyer for the respondent No.3/State.

Heard on I.A.No.7817/2022, an application under Section 151 of the CPC to return the original record of the trial Court back to the concerned Court.

From perusal of the record it reveals that this Court vide orders dated 29/03/2022 & 20/06/2022 directed the trial Court to proceed further with the trial, but restrained to pass final judgment without leave of the Court. It also reveals from the record that vide order dated 21/02/2022 this Court also directed to requisition the photocopy of the record of the Court below, but original record was sent by the trial Court. Accordingly, I.A.No.7817/2022 is allowed.

Office is directed to return the original record of the trial Court back to the concerned Court with a further direction to the trial Court to send

photocopy of the same to the registry of this Court.

Accordingly, I.A. No.7817/2022 is disposed of. List after eight weeks.

(AMAR NATH (KESHARWANI)) JUDGE

as

Signature Not Verified Signed by: ANURAG SONI Signing time: 6/26/2023 10:12:27 AM