Harish Kumar Sharma vs Rajendra Singh
2021 Latest Caselaw 8077 MP

                                                                          1                             MP-4221-2021
                                            The High Court Of Madhya Pradesh
                                                      MP No. 4221 of 2021
                                                   (HARISH KUMAR SHARMA AND OTHERS Vs RAJENDRA SINGH)


                                   Jabalpur, Dated : 01-12-2021
                                           Shri Ashish Kumar Pathak, Advocate for the petitioners.

                                           Heard on admission as well as I.A.No.12016/2021, an application for
                                   stay.
                                           Is s ue notice on admission as well as I.A.No.12016/2021 to the
                                   respondent on payment of process fees by RAD mode within seven working

days failing which this petition shall stand dismissed without further reference to the court.

Learned counsel for the petitioner has relied upon the judgment of the Apex Court in Civil Appeal No.6088/2011 - Fazalullah Khan Vs. M.Akbar Contractor, to contend that interim order granted by the Court below if not vacated, the same shall continue beyond the period of six months by reason of pendency of the appeal and it cannot be said that the interim order would automatically stand vacated.

In view of the aforesaid, further proceedings in Civil Suit No.62-

A/2013 shall remain stayed till the next date of hearing.

List this case in the second week of January, 2022. Certified copy as per rules.

(S. A. DHARMADHIKARI) JUDGE

HS

Signature Not Verified SAN

Digitally signed by HEMANT SARAF Date: 2021.12.02 15:47:11 IST