Vijendra Mishra vs Agnu Kol
2024 Latest Caselaw 6141 MP

Madhya Pradesh High Court

Vijendra Mishra vs Agnu Kol on 28 February, 2024

                                                               1
                                       IN THE HIGH COURT OF MADHYA PRADESH
                                                    AT JABALPUR
                                                        MA No. 1422 of 2024
                                           (VIJENDRA MISHRA AND OTHERS Vs AGNU KOL AND OTHERS)

                           Dated : 28-02-2024
                                  Learned counsel for the appellants is present.


                                  This appeal has been filed against the award passed by learned Tribunal.
                                  Issue notice to the respondents No.1 to 5 by registered A.D. mode as per

Civil Rules of practice and file proof of service.

Learned counsel for the appellants pressing for stay of operation of the

judgment in Claim Case No. 1093/2018.

Perused the application and interim stay is granted subject to deposit of 50% of the award amount with costs within six weeks from today, if the appellants fail to deposit the same within stipulated period, the interim stay granted by this Court shall stands vacated.

List on 17.05.2024.

(DUPPALA VENKATA RAMANA) JUDGE

K.S.