Madhya Pradesh High Court
Krishan Vijay Yati Thr. Power Of ... vs Mahila Jasoda Devi (Dead) Thr. Lrs. (A) ... on 20 June, 2018
THE HIGH COURT OF MADHYA PRADESH
MP-2688-2018
(KRISHAN VIJAY YATI THR. POWER OF ATTORNEY RAGVIR DAS Vs MAHILA JASODA DEVI (DEAD)
THR. LRS. (A) SURENDRA SINGH SENGAR)
1
Gwalior, Dated : 20-06-2018
Shri B.K. Agarwal, learned counsel for petitioner.
Heard on admission as well as I.A No. 2464/2018, an
application for stay.
sh
Against rejection of application under Order 1 Rule 10 read with
e
151 of CPC at the instance of plaintiff who tried to implead the new
ad
defendants (encroachers over the suit land) by the trial Court, the
instance petition has been preferred.
Pr
Issue notice to the respondents on payment of process fee trough
a Ordinary mode only within seven working days. Notice be made hy returnable within four weeks.
ad Till next date of hearing, further proceedings of Civil Suit No. 23-A/2014 pending before 2nd Additional Civil Judge, Class-II to the M Court of 1st Civil Judge, Class-II, Bhind shall remain stayed.
of Certified copy as per rules.
rt ou (ANAND PATHAK) C JUDGE h ig H (LJ*) Digitally signed by LOKENDRA JAIN Date: 2018.06.20 15:12:47 +05'30'