Smt. Meena vs Smt. Leela @ Lalita
2023 Latest Caselaw 7089 MP

                                                                  1
                                      IN THE HIGH COURT OF MADHYA PRADESH
                                                    AT INDORE
                                                         SA No. 987 of 2021
                                              (SMT. MEENA Vs SMT. LEELA @ LALITA AND OTHERS)

                         Dated : 01-05-2023
                                Shri Ayushyaman Choudhary, learned counsel for the appellant.

                                Shri Tehjeeb Khan, learned counsel for the Respondent [R-1].

Heard on I.A.No.987/2021, which is an application for stay. Subject to compliance of the money part of the decree within a period of six months, the operation of the impugned judgment and decree shall remain

stayed, till the next date of hearing.

Counsel for the appellant is also directed to pay 25% of the amount within a period of two months' time.

Certified copy, as per rules.

(SUBODH ABHYANKAR) JUDGE

moni

Signature Not Verified Signed by: MONI RAJU Signing time: 5/2/2023 9:54:35 AM