Baijnath Nigam vs Ramesh Nigam
2024 Latest Caselaw 4303 MP

Madhya Pradesh High Court

Baijnath Nigam vs Ramesh Nigam on 13 February, 2024

Author: Achal Kumar Paliwal

Bench: Achal Kumar Paliwal

                                                              1
                                      IN THE HIGH COURT OF MADHYA PRADESH
                                                   AT JABALPUR
                                                        SA No. 1058 of 2018
                                              (BAIJNATH NIGAM Vs RAMESH NIGAM AND OTHERS)

                          Dated : 13-02-2024
                                Shri S.K.Verma - Advocate for appellant.

                                Shri R.K.Maravi - Advocate for respondents.

Heard on IA No.5508/2018, an application for stay of the judgement & decree under Order 41 Rule 5 of the CPC.

Perusal of order dated 10.07.2019, present appeal has already been

admitted for final hearing.

In view of above, IA No.5508/2018 is allowed and effect and operation of judgment & decree shall remain stayed till final disposal of appeal.

IA No.5508/2019 is disposed of.

Learned counsel for the appellant prays for withdrawal of IA No.8/2019. Prayer is allowed.

IA No.8/2019 is dismissed as withdrawn. List for final hearing in due course.

(ACHAL KUMAR PALIWAL) JUDGE

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