Govind vs Natthu Singh (Dead)Through Lrs. ...
2024 Latest Caselaw 5958 MP

Madhya Pradesh High Court

Govind vs Natthu Singh (Dead)Through Lrs. ... on 27 February, 2024

Author: Amar Nath Kesharwani

Bench: Amar Nath Kesharwani

                                                               1
                                       IN THE HIGH COURT OF MADHYA PRADESH
                                                    AT JABALPUR
                                                         SA No. 106 of 2017
                                    (GOVIND Vs NATTHU SINGH (DEAD)THROUGH LRS. RAMPRASAD AND OTHERS)

                          Dated : 27-02-2024
                                 Shri Manikant Sharma - Advocate for appellants.

                                 Shri Prakhar Shukla - Advocate for respondent Nos. 1 to 3.

Shri Anoop Sonkar - Panel Lawyer for respondent Nos. 4 to 7.

Heard on IA No. 1172/2017, which is an application filed under Order 41 Rule 5 of CPC for grant of stay of execution/operation and effect of impugned

judgment and decree dated 31/01/2012 passed in Civil Suit No. 24-A/2005 by First Civil Judge Class-I, Harda (M.P.).

This appeal has been admitted by this Court, vide order dated 08/04/2019 and parties were directed to maintain status quo.

Considering the averments mentioned in the application, which is supported by affidavit, interim relief granted by this Court, vide order dated 08/04/2019 is hereby made absolute and parties are directed to maintain status quo as it exists today till final disposal of the appeal.

Accordingly, IA No. 1172/2017 stands disposed of.

It is an admitted second appeal of the year 2017. List for final hearing in due course.

(AMAR NATH (KESHARWANI)) JUDGE

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