Wednesday, 20, May, 2026
 
 
 
Expand O P Jindal Global University
 
  
  
 
 
 

Saleem Beg vs Salamat Beg
2023 Latest Caselaw 14667 MP

Citation : 2023 Latest Caselaw 14667 MP
Judgement Date : 5 September, 2023

Madhya Pradesh High Court
Saleem Beg vs Salamat Beg on 5 September, 2023
Author: Roopesh Chandra Varshney
                                                                  1
                                          IN THE HIGH COURT OF MADHYA PRADESH
                                                       AT GWALIOR
                                                           FA No. 1012 of 2023
                                               (SALEEM BEG AND OTHERS Vs SALAMAT BEG AND OTHERS)

                           Dated : 05-09-2023
                                     Shri Rishikesh Bohare, learned counsel for the appellants.

                                     Shri Rajeev Shrivastava, learned counsel for the respondent No.1.

Respondent No.2 to 61 are unserved. Service of notice issued to respondents No.2 to 61 is still awaited. Learned counsel for the respondent No.1 prays for and is granted time to file the reply of IA No.3874/2023, which is an application under Order XLI Rule

5 r/w Section 151 CPC.

List this case after two weeks. In the meantime, till the next date of hearing shall remain stayed the execution of impugned judgment and decree dated 07.02.2023.

(ROOPESH CHANDRA VARSHNEY) JUDGE

shivani

Signature Not Verified Signed by: SHIVANI SINGH RAJPUT Signing time: 06-09-2023 10:10:44 AM

 
Download the LatestLaws.com Mobile App
 
 
Latestlaws Newsletter
 

Publish Your Article

 

Campus Ambassador

 

Media Partner

 

Campus Buzz

 

LatestLaws Guest Court Correspondent

LatestLaws Guest Court Correspondent Apply Now!
 

LatestLaws.com presents: Lexidem Offline Internship Program, 2026

 

LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!

 
 

LatestLaws Partner Event : IJJ

 

LatestLaws Partner Event : MAIMS

 
 
Latestlaws Newsletter