Madhya Pradesh High Court
Satyanarayan Shrivastav vs Smt. Sushma Vijayvargiya on 29 August, 2017
SA-491-2017
(SATYANARAYAN SHRIVASTAV Vs SMT. SUSHMA VIJAYVARGIYA)
29-08-2017
Shri R.P. Khare, learned counsel for the appellant.
Issue notice to the respondent on payment of process fee
within seven clear working days, returnable within four weeks.
Heard on I.A. No. 5917/2017, which is an application under Order 41 Rule 5 of C.P.C. for staying execution of the impugned judgment and decree dated 01.02.2017. As an interim measure, the execution of the impugned judgment and decree dated 01.02.2017 passed by First Additional District Judge, Raisen in Civil Appeal No. 26- A/2016, arising out of judgment and decree dated 11.052016 passed by Additional Civil Judge to the Court of Civil Judge Class-I Goharganj, in Civil Suit No.11-A/2015 shall remain stayed till next date of hearing. List the matter after four weeks or after service of notice, which ever is earlier.
Certified copy as per rules.
(RAJEEV KUMAR DUBEY) JUDGE dixit