Rajendra Kumar vs Ashok Kumar Kashyap
2024 Latest Caselaw 6592 MP

Madhya Pradesh High Court

Rajendra Kumar vs Ashok Kumar Kashyap on 4 March, 2024

Author: Achal Kumar Paliwal

Bench: Achal Kumar Paliwal

                                                                  1
                                          IN THE HIGH COURT OF MADHYA PRADESH
                                                       AT JABALPUR
                                                            SA No. 80 of 2015
                                       (RAJENDRA KUMAR AND OTHERS Vs ASHOK KUMAR KASHYAP AND OTHERS)

                          Dated : 04-03-2024
                                    Shri B.P. Yadav - Advocate for the appellants.

                                    None for the respondents.

Heard on IA No. 1042/2015 an application under order 41 Rule 5 of C.P.C.

After due consideration, the same is allowed.

The effect and operation of impugned judgment & decree shall remain stayed till final disposal of appeal.

IA No. 1042/2015 is accordingly disposed of. List the case for final hearing in due course.

(ACHAL KUMAR PALIWAL) JUDGE

sarathe