Smt Kalpana Shyamle vs Jagat Kumar Panika
2023 Latest Caselaw 15757 MP

                                                              1
                                       IN THE HIGH COURT OF MADHYA PRADESH
                                                    AT JABALPUR
                                                        FA No. 1929 of 2023
                                               (SMT KALPANA SHYAMLE Vs JAGAT KUMAR PANIKA)

                           Dated : 23-09-2023
                                  Shri Eshwar Das Vaishy - Advocate for the appellant.

                                  Issue notice on admission to the respondent on payment of process fee

within seven days by registered A/D post, returnable within four weeks.

Heard on I.A. No.14652 of 2023, an application under Order 41 Rule 5 read with Sections 94 and 151 of CPC for staying the ex-parte judgment and

decree dated 14.06.2023.

In the interest of justice, it is directed that operation of the impugned judgment and decree dated 14.06.2023 (Annexure A-1) shall remain stayed till the next date of hearing.

In the meanwhile, record of the Court below be called for.

                                (VIVEK AGARWAL)                            (AVANINDRA KUMAR SINGH)
                                     JUDGE                                          JUDGE

                           pp




Signature Not Verified
Signed by: PUSHPENDRA
PATEL
Signing time: 23-09-2023
19:00:38