Nandlal S/O Ganpatji Mali Deceased ... vs Prachi Grih Nirman Sahakari Sanstha ...
2024 Latest Caselaw 16484 MP

Madhya Pradesh High Court

Nandlal S/O Ganpatji Mali Deceased ... vs Prachi Grih Nirman Sahakari Sanstha ... on 31 May, 2024

                                                                 1
                                        IN THE HIGH COURT OF MADHYA PRADESH
                                                      AT INDORE
                                                         SA No. 1332 of 2024
                            (NANDLAL S/O GANPATJI MALI DECEASED THROUGH LRS HEMANT AND OTHERS Vs PRACHI GRIH
                             NIRMAN SAHAKARI SANSTHA MARYADIT UJJAIN THROUGH CHAIRMAN PRAVEEN AND OTHERS)

                           Dated : 31-05-2024
                                 Appellants by Shri Ashok K. Sethi - Learned Senior Advocate

                           appearing along with Shri Harish Joshi - Advocate.
                                 Respondents No.3 and 4 - State of Madhya Pradesh by Shri Chetan

Joshi - Advocate appearing on behalf of Advocate General.

Heard on I.A. No.5045 of 2024, an application under Order 41 Rule 5

of Code of Civil Procedure, 1908 for stay.

Issue notice to the respondent (s) on payment of Process Fee (PF) by RAD Mode within seven working days. Notice be made returnable within six weeks.

As an interim measure, it is directed that the operation of the impugned judgment and decree passed by the first appellate Court dated 17.05.2024 passed in RCA No.07 of 2024 shall remained stayed till the next date of hearing.

In the meantime, let the record of the case from the concerned trial Court

as well as the first appellate Court be requisitioned.

Let the matter be listed in the week commencing 08.07.2024. Certified copy, as per rules.

(BINOD KUMAR DWIVEDI) JUDGE

rcp