Madhya Pradesh High Court
Ajit Kumar Jain vs Laxmi Narayan Dead Thr Lrs Smt. Meena on 6 January, 2017
1 F. A. No. 08/ 2017
06.01.2017
Shri Anand V. Bhardwaj, learned counsel for the
appellant.
Appeal is admitted for final hearing.
Issue notice to the respondents on payment of
process-fee by registered AD post within seven days, returnable within four weeks.
Heard on I.A. No.37/2017, an application for stay. By way of interim relief, it is directed that respondents shall not create any third-party interest in the property till disposal of this appeal.
I.A. No.37/2017 is disposed of.
(Vivek Agarwal) Judge @PK