Smt. Komal Sharma vs Durgadas @ Vinu Soni
2024 Latest Caselaw 16760 MP

Madhya Pradesh High Court

Smt. Komal Sharma vs Durgadas @ Vinu Soni on 24 June, 2024

                                                               1                                   SA-453-2024
                                       IN THE HIGH COURT OF MADHYA PRADESH
                                                     AT INDORE
                                                         SA No. 453 of 2024
                                          (SMT. KOMAL SHARMA AND OTHERS Vs DURGADAS @ VINU SONI)

                           Dated : 24-06-2024
                                  Shri Sachin Parmar, learned counsel for the appellant.


                                  I.A. No.5521/2024,which is an application for urgent hearing during
                           vacation is taken up for hearing.
                                  After consideration of the application, same is allowed.
                                  Counsel for the appellant submits that the execution has already been

                           filed and recovery warrant has been issued.
                                  Let record of both the Courts below be requisitioned.
                                  In the absence of record, it is not possible to hear the second appeal on
                           the question of admission.
                                  As the counsel for the appellant has expressed urgency in the matter, the
                           execution of the judgment and decree passed by the trial Court and affirmed by
                           the appellant Court is hereby stayed till the next date of hearing upon deposition
                           of 50% of recoverable amount by the appellant with the Executing Court.
                                  Notice of I.A. No.5520/2024 be issued to the respondent upon payment

of PF by tomorrow. Notice be made returnable within two weeks.

List in the week commencing 15.07.2024.

(VINAY SARAF) V. JUDGE

Divyansh