Sudharshan Prasad Dwivedi vs Smt. Sushila Devi (Died) Thr. Lrs. ...
2024 Latest Caselaw 4701 MP

Madhya Pradesh High Court

Sudharshan Prasad Dwivedi vs Smt. Sushila Devi (Died) Thr. Lrs. ... on 17 February, 2024

Author: Amar Nath Kesharwani

Bench: Amar Nath Kesharwani

                                                                1
                                        IN THE HIGH COURT OF MADHYA PRADESH
                                                     AT JABALPUR
                                                          SA No. 759 of 2021
                            (SUDHARSHAN PRASAD DWIVEDI AND OTHERS Vs SMT. SUSHILA DEVI (DIED) THR. LRS. SATYUGI
                                                         NARAYN AND OTHERS)

                          Dated : 17-02-2024
                                  Shri Saransh Kulshrestha - Advocate for the appellants.

                                  Shri M.P. Sharma - Advocate for the respondents.

Ms. Shakti Tripathi - Panel Lawyer for the respondent/State.

Heard on I.A.No.3902/2021, which is an application for stay of execution of the impugned judgment and decree dated 03.03.2021 passed by Additional

District Judge, Sirmour, District Rewa (M.P.) in RCA No.700080/2018.

Learned counsel for the parties are ready for final arguments and prays for fixed date.

Prayer is allowed.

List this case in the first week of May, 2024 for final arguments. Effect and operation of the impugned judgment and decree dated 03.03.2021 shall remain stayed till final disposal of the appeal with the condition that, if the appellant is reluctant to argue the matter, respondents would be at liberty to file application for vacating stay.

Accordingly, I.A.No.3902/2021 is disposed of.

(AMAR NATH (KESHARWANI)) JUDGE

Vin**