Narbada Prasad vs Tulsi Bai
2023 Latest Caselaw 3751 MP

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                                     IN THE HIGH COURT OF MADHYA PRADESH
                                                  AT JABALPUR
                                                     MA No. 1190 of 2023
                                              (NARBADA PRASAD Vs TULSI BAI AND OTHERS)

                         Dated : 02-03-2023
                               Shri J.L. Soni, learned counsel for the appellant.

                               Shri Rajeev Pandey, learned panel lawyer for the respondent 3/State.

Heard on the question of admission. Issue notice on admission and I.A.No.3208/2023 to the respondents 1-2 on payment of process fee within seven working days, failing which this appeal

shall stand dismissed without further reference to the Court.

In the meantime, the effect and operation of impugned judgment and decree dated 27.01.2023 shall remain stayed until further orders.

List the matter for further consideration after service of notice on the respondents 1-2 in the week commencing from 10.04.2023.

(DWARKA DHISH BANSAL) JUDGE

sh

Signature Not Verified Signed by: S HUSHMAT HUSSAIN Signing time: 3/3/2023 5:13:00 PM