G.R. Anasri vs Mod. Shafi Through Lr Siraj Ahmad
2023 Latest Caselaw 15759 MP

                                                              1
                                      IN THE HIGH COURT OF MADHYA PRADESH
                                                   AT JABALPUR
                                                         FA No. 1910 of 2022
                                (G.R. ANASRI AND OTHERS Vs MOD. SHAFI THROUGH LR SIRAJ AHMAD AND OTHERS)

                          Dated : 23-09-2023
                                Shri Mukhtar Ahmad - Advocate for appellants.

                                None for caveator/respondent No.2.

Issue notice to respondent alongwith IA No.15656 of 2022 memo of appeal and annexed documents on payment of process fee within seven working days.

Notice be made returnable within four weeks. Let record of Court below be requisitioned. As an interim measure, it is directed that the execution of impugned judgment and decree dated 05.11.2022 passed in RCSA No.1600003/2014 by District Judge (Fourth), Jabalpur shall remain stayed till next date of hearing.

List after four weeks.

(AMAR NATH (KESHARWANI)) JUDGE DPS

Signature Not Verified Signed by: DHEERAJ PRATAP SINGH Signing time: 25-Sep-23 10:06:18 AM