Nagulal vs Devbai
2025 Latest Caselaw 12787 MP

Madhya Pradesh High Court

Nagulal vs Devbai on 29 December, 2025

                                                            1                                 SA-3349-2025
                                        IN THE HIGH COURT OF MADHYA PRADESH
                                                      AT INDORE
                                                      SA No. 3349 of 2025
                                                   (NAGULAL Vs DEVBAI AND OTHERS )



                           Dated : 29-12-2025
                                 Appellant by Shri Harish Chandra Tripathi - Advocate.
                                 Respondent No.2 - State of Madhya Pradesh by Shri Sumit Kapoor -

Government Advocate appearing on behalf of the Advocate General, on advance copy.

Heard on the question of admission and IA No.12600 of 2025 , an

application for stay.

Let notice be issued to respondent No.1 only by registered AD Mode on payment of Process Fee (PF) within a period of seven working days. Notice be made returnable within a further period of four weeks.

Till the next date of hearing, the effect and operation of the impugned judgment and decree shall remain stayed.

In the meanwhile, let the record of the case from the concerned Courts be requisitioned.

(HIMANSHU JOSHI) V. JUDGE

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