Simpy Bhalla vs Jayant Bhalla
2021 Latest Caselaw 8074 MP

                                             1                              MCC-1857-2017
                     The High Court Of Madhya Pradesh
                              MCC No. 1857 of 2017
                                    (SIMPY BHALLA Vs JAYANT BHALLA)


Jabalpur, Dated : 01-12-2021
                Shri Sanjay K Agrawal, learned counsel for applicant.

                Shri Mayank Kumar Shrivastava, learned counsel for respondent.

Learned counsel for applicant submitted that has filed I.A No.8727/2021 on 22.11.2021 for extension of stay granted to applicant on 19.12.2019.

Registry is directed to place I.A No.8727/2021 on record. It is submitted that in view of judgment passed by Apex Court in the case of Asian Resurfacing of Road Agency Pvt. Ltd. vs. C.B.I (2018) 16 SCC 299, trial court is proceeding with the matter, therefore, further proceedings before Family Court be stayed.

Learned counsel for respondent prays for short time to file reply to said application.

List this matter on 6.12.2021 for consideration of aforesaid application. Till next date of effective hearing further proceedings pending before

Family Court, Jabalpur shall remain stayed.

C.C as per rules.

(VISHAL DHAGAT) JUDGE

mms

Digitally signed by MONSI M SIMON Date: 2021.12.02 12:17:41 +05'30'