Rajesh Kumar Mishra vs Narayan Prasad Mishra
2024 Latest Caselaw 15900 MP

Madhya Pradesh High Court

Rajesh Kumar Mishra vs Narayan Prasad Mishra on 28 May, 2024

Author: Vishal Mishra

Bench: Vishal Mishra

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                                      IN THE HIGH COURT OF MADHYA PRADESH
                                                   AT JABALPUR
                                                      MP No. 2830 of 2024
                                      (RAJESH KUMAR MISHRA Vs NARAYAN PRASAD MISHRA AND OTHERS)

                          Dated : 28-05-2024
                                Shri K.K. Pandey - Advocate for petitioner.


                                Issue notice to the respondents on payment of process fee within seven

working days by RAD mode failing which the petition shall stand dismissed without further reference to the Bench.

Heard on the question of interim relief.

It is argued that the petitioner has not been made a party to the proceedings and the order impugned has been passed which is contrary to the decision of a co-ordinate Bench of this Court in the case of Anand Kumar Jain and another vs Chandra Kumar Jain and others : Misc. Petition No.4458 of 2023 decided on 16.02.2024, wherein several judgments of the Hon'ble Supreme Court have been considered on the point.

In view of the aforesaid, the effect and operation of the impugned order dated 07.03.2024 (Annexure P/3) is stayed till the next date of hearing.

List in the week commencing 08.07.2024.

(VISHAL MISHRA) JUDGE

VV