Santosh Barman vs Mohanlal Barman
2023 Latest Caselaw 17308 MP

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                                           IN THE HIGH COURT OF MADHYA PRADESH
                                                        AT JABALPUR
                                                             FA No. 1940 of 2023
                                           (SANTOSH BARMAN AND OTHERS Vs MOHANLAL BARMAN AND OTHERS)

                            Dated : 16-10-2023
                                      Shri K.K. Pandey, Advocate for appellants.

                                      Perused the impugned judgment & decree and available record.
                                      Heard on the question of admission.
                                      The appeal being arguable is admitted for final hearing.
                                      Also heard on I.A. No. 15043/2023, which is an application under order

                            39 Rule 1 & 2 CPC.
                                      Issue notice of final hearing and I.A. No.15043/2023 to the respondents

on payment of process fee within seven working days, failing which this appeal shall stand dismissed without further reference to the Court.

In the meantime, both the parties are directed not to alienate the suit property until further orders.

Registry is also directed to requisition the record of the Courts below. If appeal survives, list for further consideration of I.A. No. 15043/2023 after service of notice on the respondents.

(DWARKA DHISH BANSAL) JUDGE

Pallavi

Signature Not Verified Signed by: KUMARI PALLAVI SINHA Signing time: 10/17/2023 10:41:25 AM