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Jagdish Prasad vs Parmanand
2023 Latest Caselaw 17423 MP

Citation : 2023 Latest Caselaw 17423 MP
Judgement Date : 17 October, 2023

Madhya Pradesh High Court
Jagdish Prasad vs Parmanand on 17 October, 2023
Author: Sunita Yadav
                                                                1
                                        IN THE HIGH COURT OF MADHYA PRADESH
                                                     AT GWALIOR
                                                          SA No. 55 of 2022
                                                 (JAGDISH PRASAD Vs PARMANAND AND OTHERS)

                           Dated : 17-10-2023
                                 Shri N.K. Gupta, learned Senior Counsel with Ms. Rashi Kushwah -

                           Advocate for the appellant.

                                 Heard on the question of admission;
                                 This appeal is admitted for final hearing on the following substantial
                           questions of law :-

                                       "( i ) Whether, the First Appellate Court erred in
                                       allowing the appeal without setting aside the finding
                                       given by learned trial Court in para 13 & 18 ?
                                       ( i i ) Whether, the First Appellate Court erred in
                                       setting aside the order dated 22.03.1994 ?"
                                 Heard on I.A No.51/2022 an application under Order 41 Rule 5 of CPC.
                                 I n view of the facts and circumstances of the case, it is directed that
                           effect and operation of judgment and decree dated 07/12/2021 passed by First
                           District Judge Gohad, District Bhind (M.P.) in Regular Civil Appeal No.18/2014
                           shall remain stayed till the next date of hearing.

                                 Issue notice to the respondents on payment of process fee by RAD as

well as by Ordinary mode within seven working days, returnable within four weeks.

List the case for final hearing in due course. Certified copy as per rules.

(SUNITA YADAV) JUDGE

vpn Signature Not Verified Signed by: VIPIN KUMAR AGRAHARI Signing time: 18-10-2023 12:10:35 PM

Signature Not Verified Signed by: VIPIN KUMAR AGRAHARI Signing time: 18-10-2023 12:10:35 PM

 
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