Prayag Singh vs Lakhanlal (Deleted)
2024 Latest Caselaw 14039 MP

Madhya Pradesh High Court

Prayag Singh vs Lakhanlal (Deleted) on 13 May, 2024

Author: Roopesh Chandra Varshney

Bench: Roopesh Chandra Varshney

                                                                1
                                         IN THE HIGH COURT OF MADHYA PRADESH
                                                      AT GWALIOR
                                                          FA No. 151 of 2017
                                              (PRAYAG SINGH Vs LAKHANLAL (DELETED) AND OTHERS)

                           Dated : 13-05-2024
                                   Shri Arman Ali, learned counsel for the appellant.

                                   Shri Santosh Agrawal, learned counsel for respondent No.1.

Shri Vishal Tripathi, learned Government Advocate for respondent No.2/State.

Heard on IA No.1282/2022, an application under Order 41 Rule 5 read with Section 151 of CPC.

On due consideration and for the reasons mentioned in the application, IA No.1282/2022 is allowed and it is directed that effect and operation of the impugned judgment dated 30/03/2012 shall remain stayed till next date of hearing.

List the case in the next week.

(ROOPESH CHANDRA VARSHNEY) JUDGE

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