Sunday, 17, May, 2026
 
 
 
Expand O P Jindal Global University
 
  
  
 
 
 

Tejbhan vs Smt. Nanhi Bai
2024 Latest Caselaw 6432 MP

Citation : 2024 Latest Caselaw 6432 MP
Judgement Date : 1 March, 2024

Madhya Pradesh High Court

Tejbhan vs Smt. Nanhi Bai on 1 March, 2024

Author: Achal Kumar Paliwal

Bench: Achal Kumar Paliwal

IN THE HIGH COURT OF MADHYA PRADESH AT JABALPUR FA No. 134 of 2012 (TEJBHAN Vs SMT. NANHI BAI AND OTHERS)

Dated : 01-03-2024 Shri A.Singh - Advocate for appellant.

Heard on IA No.1342/2012, an application under Section 41 Rule 5 of CPC for stay of judgment and decree dated 29.11.2011 passed in Civil Suit No.06-A/2006.

On due consideration, IA No.1342/2012 is allowed and impugned

judgement and decree shall remain stayed.

List for final hearing in due course.

(ACHAL KUMAR PALIWAL) JUDGE

sm

 
Download the LatestLaws.com Mobile App
 
 
Latestlaws Newsletter
 

Publish Your Article

 

Campus Ambassador

 

Media Partner

 

Campus Buzz

 

LatestLaws Guest Court Correspondent

LatestLaws Guest Court Correspondent Apply Now!
 

LatestLaws.com presents: Lexidem Offline Internship Program, 2026

 

LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!

 
 

LatestLaws Partner Event : Smt. Nirmala Devi Bam Memorial International Moot Court Competition

 

LatestLaws Partner Event : IJJ

 
 
Latestlaws Newsletter