Dilip vs Smt. Urmilla D/O Mangilal Joshi
2023 Latest Caselaw 3830 MP

                                                              1
                                        IN THE HIGH COURT OF MADHYA PRADESH
                                                      AT INDORE
                                                       WP No. 4876 of 2023
                                          (DILIP Vs SMT. URMILLA D/O MANGILAL JOSHI AND OTHERS)

                           Dated : 03-03-2023
                                 Shri Akash Rathi, learned counsel for the petitioner.

                                 Shri   Valmik    Sakargayen,      learned    Govt.     Advocate   for   the
                           respondent/State.

Heard on the question of admission and interim relief. Learned counsel for the petitioner submits that the remedy of respondent No.1 for execution of the judgment and decree passed by the Civil Court is for

filing execution proceedings before the Civil Court itself and for execution of that decree proceedings under Section 250 of M.P. Land Revenue Code, 1959 would not be maintainable but overlooking that aspect the impugned order dated 14.02.2023 has been passed by the Sub Divisional Officer (Revenue), District Khargone.

Considering the aforesaid, issue notice to respondent No.1 only on payment of process fee by RAD within a period of 7 working days.

Notices be made returnable within a period of six weeks. Till next date of hearing, the operation of the impugned order dated

14.02.2023 (Annexure P/1) shall remain stayed.

(PRANAY VERMA) JUDGE

ns

Signature Not Verified Signed by: NEERAJ SARVATE Signing time: 03-03-2023 18:09:03