Shantilal vs Soorajmal
2024 Latest Caselaw 4291 MP

Madhya Pradesh High Court

Shantilal vs Soorajmal on 13 February, 2024

Author: Amar Nath Kesharwani

Bench: Amar Nath Kesharwani

                                                               1
                                       IN THE HIGH COURT OF MADHYA PRADESH
                                                    AT JABALPUR
                                                         SA No. 882 of 2018
                                             (SHANTILAL AND OTHERS Vs SOORAJMAL AND OTHERS)

                           Dated : 13-02-2024
                                 Shri K.S. Jha - Advocate for the appellants.

                                 Shri U.S. Tiwari - Advocate for the respondents.

Heard on I.A.No.4499/2018, which is an application under Order 41 Rule 5 of the CPC for stay of execution of impugned decree.

On due consideration the application is allowed and in the light of order

dated 03/07/2019 the execution of impugned judgment and decree dated 07/03/2018 shall remain stayed till final disposal of appeal.

Accordingly, I.A.No.4499/2018 is disposed of. As jointly prayed by learned counsel for the parties, list the case for final hearing in the week commencing 22/04/2024

(AMAR NATH (KESHARWANI)) JUDGE

as