Bahadur Patel vs Smt. Kala Bai
2023 Latest Caselaw 16303 MP

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                                       IN THE HIGH COURT OF MADHYA PRADESH
                                                     AT INDORE
                                                        FA No. 1926 of 2023
                                               (BAHADUR PATEL Vs SMT. KALA BAI AND OTHERS)

                          Dated : 04-10-2023
                                Shri Harish Joshi, learned counsel for the appellants.

                                Shri Mayank Mishra, Panel Lawyer for the respondent/State.

Heard on the question of admission as well as on I.A. No.7258 of 2023. Appeal is admitted for final hearing. In view of the facts mentioned in the impugned judgment and in I.A.

No.7258 of 2023, respondent no.1 is restrained from alienating the suit property in any manner, till the next date of hearing.

Issue notice to the respondent(s) on payment of process fee within seven working days by RAD mode. Notice be returnable within four weeks.

In the meantime, the record of the Courts below be also requisitioned. List the case after four weeks.

(ACHAL KUMAR PALIWAL) JUDGE VS

Signature Not Verified Signed by: VARSHA SINGH Signing time: 10/5/2023 5:29:32 PM