Madhya Pradesh High Court
Rajneesh Dwivedi vs Smt. Kailash Bai Dwivedi on 9 January, 2024
Author: Anuradha Shukla
Bench: Anuradha Shukla
1
IN THE HIGH COURT OF MADHYA PRADESH
AT JABALPUR
SA No. 3001 of 2023
(RAJNEESH DWIVEDI Vs SMT. KAILASH BAI DWIVEDI)
Dated : 09-01-2024
Shri Ashok Tiwari - Advocate for the appellant.
Matter is to be heard on admission.
It is submitted by learned counsel for the appellant that an execution has
been filed by the respondent seeking ejectment of appellant from the disputed
premises.
Considering the request made on behalf of appellant, it is directed that till the next date of hearing, the execution of ejectment part of decree shall remain stayed.
Records of both the courts below be called for. List the case in the week commencing 19.2.2024.
(ANURADHA SHUKLA) JUDGE ps Digitally signed by PRASHANT SHRIVASTAVA Date: 2024.01.10 17:01:08 +05'30' Adobe Reader version: 11.0.8