Madhya Pradesh High Court
Divisional Manager vs Mahendrachandra S/O Jagannath (Dead) ... on 26 August, 2022
Author: Amar Nath Kesharwani
Bench: Amar Nath Kesharwani
IN THE HIGH COURT OF MADHYA PRADESH AT INDORE
FA No. 843 of 2022
(DIVISIONAL MANAGER Vs GEETABAI AND OTHERS)
(01) FA No.852/2022, (02) FA No.859/2022 (03)FA No.860/2022 (04)FANo.861/2022
(05)FANo.864/2022 (06) FANo.866/2022 (07)FANo.867/2022 (08)FANo.869/2022
(09)FANo.872/2022 (10) FANo.874/2022 (11)FANo.875/2022 (12)FANo.877/2022
(13)FANo.878/2022 (14) FANo.879/2022 (15)FA No.880/2022 (16)FA No.881/2022
(17)FANo.882/2022 (18)FANo.884/2022 (19)FANo.885/2022 (20)FANo.888/2022
(21)FANo.889/2022 (22)FANo.892/2022 (23)FA/00894/2022
Dated :26-08-2022
Shri Vivek Patwa, learned counsel for the appellant.
Shri Sapnesh Kumar Jain, learned counsel for the respondent No.1.
Ms. Pranjali Yajurvedi, learned counsel for the respondent No.3/State.
Let the record of the court below be requisitioned. Learned counsel for the parties pray for time to argue on the application for stay of the execution of the impugned judgment.
Time, as prayed for, is granted. List the matter in the week commencing 12.09.2022.
(AMAR NATH (KESHARWANI)) JUDGE N.R. Digitally signed by NARENDRA KUMAR RAIPURIA Date: 2022.08.29 16:29:32 +05'30'