Smt. Yasmin Ali vs Smt. Geetabai
2024 Latest Caselaw 5002 MP

Madhya Pradesh High Court

Smt. Yasmin Ali vs Smt. Geetabai on 20 February, 2024

Author: Achal Kumar Paliwal

Bench: Achal Kumar Paliwal

                                                               1
                                       IN THE HIGH COURT OF MADHYA PRADESH
                                                    AT JABALPUR
                                                        SA No. 1220 of 2018
                                               (SMT. YASMIN ALI Vs SMT. GEETABAI AND OTHERS)

                           Dated : 20-02-2024
                                 Shri Shekhar Sharma, learned counsel for the appellant.

                                 Shri S. Dayal Gupta, learned counsel for the Respondents 1-5.

Ms. Chandra Kant Pal P.L. appearing on behalf of State. Learned counsel for the appellant is directed to supply copy of appeal memo, all annexures and all Ias to the learned cousnl for the respondents..

Heard on I.A.No.6369/2018, an application under Order 41 Rule 5 CPC.

Appeal has already been admitted on 17.7.2019 and on that date, effect and operation of impugned judgment and decree was remain stayed.

Therefore, status granted on earlier date is hereby made absolute. I.A.No.6369/2018 is disposed off accordingly. List for final hearing in due course.

(ACHAL KUMAR PALIWAL) JUDGE

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