Dhapubai Deceased Through Lrs Ambalal vs Ramprasad
2024 Latest Caselaw 12890 MP

Madhya Pradesh High Court

Dhapubai Deceased Through Lrs Ambalal vs Ramprasad on 7 May, 2024

Author: Hirdesh

Bench: Hirdesh

                                                                1
                                        IN THE HIGH COURT OF MADHYA PRADESH
                                                      AT INDORE
                                                          SA No. 958 of 2020
                             (DHAPUBAI DECEASED THROUGH LRS AMBALAL AND OTHERS Vs RAMPRASAD AND OTHERS)

                         Dated : 07-05-2024
                                  Shri Ronak Patidar, counsel for the appellants.

                                  Shri Satish Jain, counsel for the respondent [R-1].

The appellant has filed an application-IA No.2280/2020 under Order 41 Rule 5 CPC for staying of operation of impugned judgment and decree. The appellant has filed the appeal against the impugned judgment on 16.12.2019 by which the first appellate court has dismiss the appeal filed by the defendant and

has set-aside the judgment and decree passed by the trial court and hence IA No.2280 of 2020 is not maintainable and is rejected.

As this is an admitted appeal, list for final hearing in due course.

(HIRDESH) JUDGE

Arun/-