Komal vs Shakun Bai
2024 Latest Caselaw 15496 MP

Madhya Pradesh High Court

Komal vs Shakun Bai on 22 May, 2024

                                                               1
                                       IN THE HIGH COURT OF MADHYA PRADESH
                                                    AT JABALPUR
                                                           SA No. 950 of 2021
                                                    (KOMAL AND OTHERS Vs SHAKUN BAI)

                           Dated : 22-05-2024
                                 Shri Karan Singh Thakur - Advocate for the appellants.

                                 Shri J.P. Tiwari - Advocate for the respondent/caveator.

Heard on the question of admission.

Appeal being arguable is admitted for final hearing on the following substantial question of law :

1 . "Whether the 1st Appellate Court instead of remanding the matter to the trial court has erred while considering the effect of application under Order 1 Rule 9 CPC filed by the appellant/defendant and as such the impugned judgment and decree is liable to be set asid.?"

Issue notice of IA No. 4887/2021 to the other respondents on payment of PF within seven working days. It be made returnable within four weeks.

In the meantime, operation of judgment and decree passed by the courts below shall remain stayed.

List after four weeks.

(BINOD KUMAR DWIVEDI) JUDGE

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