Junior Engineer vs Geeta
2023 Latest Caselaw 4411 MP

                                                              1
                                       IN THE HIGH COURT OF MADHYA PRADESH
                                                    AT JABALPUR
                                                         SA No. 328 of 2020
                                            (JUNIOR ENGINEER AND OTHERS Vs GEETA AND OTHERS)

                           Dated : 20-03-2023
                                 Shri Abhishek Arjaria - Advocate for the appellants.

                                 Heard on the question of admission.
                                 The appeal is admitted on the following substantial question of law:-

                                      Whether the Courts below erred in holding that the suit was
                                within the period of limitation?

                                 Issue notice to the respondents on payment of process fee by registered

AD mode payable within seven working days.

Also heard on 1452/2020, an application under Order 41 Rule 5 CPC for stay of execution of the impugned award.

Issue notice of this application to the respondents on payment of process fee by registered AD mode payable within seven working days.

Since the appeal has been admitted, therefore, as an interim measure, it is directed that operation of the impugned judgment and decree dated 31.10.2019

passed by First Additional District Judge, Betul in Regular Civil Appeal No.77/2017 shall remain stayed.

List this case in 1 st week of May, 2023 for confirmation of stay.

(G.S. AHLUWALIA) JUDGE

vc

Signature Not Verified Signed by: VARSHA CHOURASIYA Signing time: 21-03-2023 14:36:21