Sansar Polimers Thru Managing ... vs Bhupendra
2021 Latest Caselaw 8252 MP

                                         HIGH COURT OF MADHYA PRADESH
                                                           MP No.4377/2021
                                   Indore, Dated : 4.12.2021
                                         Shri Ajay Mimrot, learned counsel for the petitioner.

                                         Heard on the question of admission.

                                         Petition is admitted for final hearing.

                                         Let notice be issued to the respondent on payment of

PF within 7 days. Notice be made returnable within 6 weeks.

Also heard on IA No.10720/2021, which is an application for stay.

After perusal of the order-sheet of the court below, it reveals that matter has been fixed for final hearing on 26.11.2021, therefore, trial Court is directed not to deliver judgment without the consent of this Court and further proceedings of the trial Court shall remain stayed till the next date of hearing.

C.C. as per rules.

(Anil Verma) Judge

Signature Not Verified SAN

Digitally signed by TRILOK SINGH SAVNER Date: 2021.12.04 18:42:38 PST