Raghunath Prasad @ Jhagdu vs Harprasad
2024 Latest Caselaw 6001 MP

Madhya Pradesh High Court

Raghunath Prasad @ Jhagdu vs Harprasad on 27 February, 2024

Author: Amar Nath Kesharwani

Bench: Amar Nath Kesharwani

                                                             1
                                      IN THE HIGH COURT OF MADHYA PRADESH
                                                   AT JABALPUR
                                                      SA No. 1737 of 2021
                                         (RAGHUNATH PRASAD @ JHAGDU Vs HARPRASAD AND OTHERS)

                          Dated : 27-02-2024
                                Shri H.S. Verma - Advocate for appellant.

                                Smt. Shakti Tripathi - Panel Lawyer for respondent No.2/State.

Heard on admission.

Reserved for order.

A s an interim measure, it is directed that effect and operation of

impugned judgment and decree dated 12/11/2001 passed by Fourth Additional District Judge, Katni (M.P.) in RCA No. 74-A/2016 shall remain stayed till the next date of hearing.

(AMAR NATH (KESHARWANI)) JUDGE

skt