Madhya Pradesh High Court
Narayanibai vs Kaladevi on 8 April, 2019
1 SA-1005-2019
The High Court Of Madhya Pradesh
SA-1005-2019
(NARAYANIBAI Vs KALADEVI)
1
Indore, Dated : 08-04-2019
Shri A.K.Sethi, learned Senior Counsel with Shri Viraj Godha, learned
counsel for the appellant.
Heard on IA No.2330/2019, an application for stay.
Issue notice of this application to the Respondent on payment of
process fee within seven days.
Till the next date of hearing, the operation of the impugned judgment and decree dated 01.03.2019 passed by First Additional District Judge, Manasa, District Neemuch shall remain stayed.
Record of the Courts below be requisitioned. Cc as per rules.
(VIVEK RUSIA) JUDGE AKS Digitally signed by Anil Kumar Sharma Date: 08/04/2019 17:16:13