Smt. Lalita Kulshrestha vs Mahesh Sharma
2024 Latest Caselaw 4998 MP

Madhya Pradesh High Court

Smt. Lalita Kulshrestha vs Mahesh Sharma on 20 February, 2024

Author: Roopesh Chandra Varshney

Bench: Roopesh Chandra Varshney

                                                                  1
                                         IN THE HIGH COURT OF MADHYA PRADESH
                                                      AT GWALIOR
                                                           SA No. 720 of 2023
                                           (SMT. LALITA KULSHRESTHA AND OTHERS Vs MAHESH SHARMA)

                           Dated : 20-02-2024
                                   Shri A.K.Jaiswal - Advocate for the appellants.

                                   Shri Sanjay Sharma - Advocate for the respondent.

Heard on I.A. No.7402/2023, an application under Order 41 Rule 5 r/w Section 151 CPC for staying the execution of the impugned decree.

After due consideration and in view of submissions made by counsel for both the parties, since the decree is money decree, it is directed that the

execution of the impugned judgment and decree shall remain stayed till final disposal of this appeal subject to furnishing adequate security within a period of 45 days to the tune of decreetal amount for satisfying the decree, which may ultimately be passed in this appeal.

Accordingly, I.A. No.7402/2023 stands disposed of. List the matter for final hearing in due course.

(ROOPESH CHANDRA VARSHNEY) JUDGE

Adnan