Ms Quality Reality Thr. Partner ... vs Jagrati Bal Mandir Thr. Director ...
2021 Latest Caselaw 8137 MP

Citation : 2021 Latest Caselaw 8137 MP
Judgement Date : 2 December, 2021

Madhya Pradesh High Court

Ms Quality Reality Thr. Partner ... vs Jagrati Bal Mandir Thr. Director ... on 2 December, 2021

Author: Anil Verma

         HIGH COURT OF MADHYA PRADESH
                                   MP No.4122/2021
Indore, Dated : 2.12.2021
         Shri Vishal Baheti, learned counsel for the petitioner.

         Shri B.K. Pandya, learned counsel for the respondents.

Counsel for the parties are heard on the point of staying the proceedings of the trial Court.

Counsel for the respondent has placed reliance upon the judgment of the Hon'ble Apex Court in the case of Arjun Singh Vs. Mohindra Kumar and others (AIR 1964 SC 993).

Having regard to the facts and circumstances of the case and arguments advanced by counsel for the parties, trial Court is directed not to pass final judgment in Civil Suit No.65-A/2021 without the consent of this Court.

List after two weeks.

C.C. as per rules

(Anil Verma) Judge

Digitally signed by TRILOK SINGH SAVNER Date: 2021.12.03 11:26:23 +05'30'

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