Alfavision Overseas India Ltd vs Mahendra @ Pappu
2023 Latest Caselaw 18725 MP

                                                              1
                                      IN THE HIGH COURT OF MADHYA PRADESH
                                                    AT INDORE
                                                       FA No. 1496 of 2019
                                          (ALFAVISION OVERSEAS INDIA LTD Vs MAHENDRA @ PAPPU)

                          Dated : 06-11-2023
                                Shri Anurag Chandara Goel, learned counsel for the appellant.

                                Shri Piyush Jain, learned counsel for the Respondent [R-1].

Heard on the question of admission. Admitted for final hearing. Heard on IA No.2169/2023 for stay. Subject to deposit of 100% of the decreetal amount within one month

from today, the effect and operation of the impugned judgment and decree shall remain stayed till the next date of hearing. The amount so deposited shall not be disbursed without the leave of this Court. IA stands disposed of accordingly.

List for final hearing in due course.

(ACHAL KUMAR PALIWAL) JUDGE

hk/

Signature Not Verified Signed by: HARIKUMAR NAIR Signing time: 11/7/2023 10:05:41 AM