Abhinandan Enterprises vs Sujeet Kumar
2024 Latest Caselaw 4078 MP

Madhya Pradesh High Court

Abhinandan Enterprises vs Sujeet Kumar on 12 February, 2024

Author: Amar Nath Kesharwani

Bench: Amar Nath Kesharwani

                                                             1
                                        IN THE HIGH COURT OF MADHYA PRADESH
                                                     AT JABALPUR
                                                       SA No. 2052 of 2018
                                         (ABHINANDAN ENTERPRISES Vs SUJEET KUMAR AND OTHERS)

                          Dated : 12-02-2024
                                Shri Y.N. Nasery - Advocate for appellant.

                                None for respondents.

Heard on IA No. 1412/2024, which is an application filed under Order 14(b) of CPC for dispensing with service of notice on respondent Nos. 6 to 8.

Considering the averments mentioned in the application, which is

supported by affidavit and looking to the fact respondent Nos. 6 to 8 were defendant Nos. 1, 3 and 4 before the trial Court and trial Court proceeded against them ex-parte on 11/03/2014 and 26/03/2016, same is allowed and appellant is dispensing with service of notice on respondent Nos. 6 to 8 at their own risk and cost.

Accordingly, IA No. 1412/2024 stands disposed of. Also heard on IA No. 10866/2018, which is an application filed under Order 41 Rule 5 of CPC for stay on execution of judgment and decree dated 10/08/2018.

Earlier vide order dated 22/08/2022 parties are directed to maintain status quo as exists on that day.

Considering the averments mentioned in the application,which is supported by affidavit, interim granted on 22/08/2022 is hereby made absolute.

Accordingly, IA No. 10866/2018 stands disposed of. List the appeal for final hearing in due course.

(AMAR NATH (KESHARWANI))

JUDGE skt