Madhya Pradesh High Court

Smt.Sahudiya vs Bahar @ Bahadur Singh on 7 May, 2024

Author: Avanindra Kumar Singh

Bench: Avanindra Kumar Singh

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                                        IN THE HIGH COURT OF MADHYA PRADESH
                                                     AT JABALPUR
                                                          SA No. 224 of 2024
                                            (SMT.SAHUDIYA AND OTHERS Vs BAHAR @ BAHADUR SINGH)

                           Dated : 07-05-2024
                                    eard on application under Order 41 Rule 5 of C.P.C.

                                  Shri Shreyas Pandit - Advocate for the Appellant.
                                  Shri Somesh Rai - Advocate for the Caveator.
                                  Shri Pankaj Raj - Panel Lawyer for the Respondent/State.

Record is received.

Heard on admission.

At the outset, learned counsel for the appellant Shri Shreyas Pandit submits that suit was filed by the appellant in Trial Court and decree was passed.

Heard on I.A.No.2790/2022, an application under Order 41 Rule 5 of the C.P.C.

Stay application is allowed and the effect and operation of decree and judgment dated 07.11.2023 passed by the learned First Appellate Court in Civil Appeal No.4A/21 is stayed.

List for final hearing in due course.

(AVANINDRA KUMAR SINGH) JUDGE

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