Smt. Lomwati Choure vs Ummi Bai (Died) Through Her Legal Heirs ...
2024 Latest Caselaw 27775 MP

Madhya Pradesh High Court

Smt. Lomwati Choure vs Ummi Bai (Died) Through Her Legal Heirs ... on 3 October, 2024

Author: Dwarka Dhish Bansal

Bench: Dwarka Dhish Bansal

                                                              1                                 MP-5668-2024
                                       IN THE HIGH COURT OF MADHYA PRADESH
                                                    AT JABALPUR
                                                       MP No. 5668 of 2024
                            (SMT. LOMWATI CHOURE Vs UMMI BAI (DIED) THROUGH HER LEGAL HEIRS DURGA BUNKAR AND
                                                                 OTHERS )



                          Dated : 03-10-2024
                                Shri Vitthal Rao Jumre- Advocate for the petitioner.

                                Issue notice to the respondents 1-9 on payment of PF within seven

working days, failing which this petition shall stand dismissed without further reference to the Court.

In the meantime, effect and operation of the judgment and decree dated 12.12.2022 passed by 7th Civil Judge Junior Division, Chhindwara, shall remain stayed until further orders.

It is made clear that first appellate Court is free to decide the pending appeal even during pendency of this misc. petition.

(DWARKA DHISH BANSAL) JUDGE

SN