Gaurav Pachori vs Sanjay Sahu
2024 Latest Caselaw 21193 MP

Madhya Pradesh High Court

Gaurav Pachori vs Sanjay Sahu on 5 August, 2024

Author: Sanjay Dwivedi

Bench: Sanjay Dwivedi

                                                              1                              FA-583-2024
                                        IN THE HIGH COURT OF MADHYA PRADESH
                                                     AT JABALPUR
                                                        FA No. 583 of 2024
                                               (GAURAV PACHORI Vs SANJAY SAHU AND OTHERS )



                           Dated : 05-08-2024
                                 Shri Amit Dave, Advocate for the appellant.
                                 Shri Shikhar Jaat, Advocate for the respondent No.1.

Learned counsel for the respondent No.1 seeks and is granted three weeks' time to file reply to the I.A. filed by the appellant.

No notice is required to be issued.

Record of the Court below be called for. Till the next date of hearing, operation of impugned judgment and decree dated 29/02/2024 passed in Regular Civil Suit No.24A/2019 shall remain stayed.

It is directed that on the next date of hearing, when record received and reply of the respondents is filed, the interim order can be modified, vacated or can be continued.

(SANJAY DWIVEDI) JUDGE

m/-