Avinash Chand Goyal (Died) Thr Its ... vs The State Of Madhya Pradesh
2021 Latest Caselaw 9206 MP

                                                                  1                               MP-4916-2021
                                            The High Court Of Madhya Pradesh
                                                      MP No. 4916 of 2021
  (AVINASH CHAND GOYAL (DIED) THR ITS LEGAL REP. NIRMAL GOYAL AND OTHERS Vs THE STATE
                           OF MADHYA PRADESH AND OTHERS)


 Gwalior, Dated : 30-12-2021
                                      Shri S.S. Bansal, learned counsel for the petitioner.

                                      Shri V. Sundaram, learned Panel Lawyer for respondents/State.

Issue notice to respondents on payment of process fee within three working days, returnable within four weeks.

Until further orders, the proceedings of the trial court in Civil Suit

No.6A/2015 may go on, but final judgment shall not be passed without leave of this Court.

(ROHIT ARYA) V. JUDGE

(Dubey)

SUNEE Digitally signed by SUNEEL DUBEY DN: c=IN, o=HIGH COURT OF MADHYA PRADESH BENCH GWALIOR, ou=HIGH COURT OF MADHYA PRADESH BENCH GWALIOR, postalCode=474001, st=Madhya Pradesh,

L 2.5.4.20=157244b0239a6fd662b29b00 a11fc66a5e160f585aa7a92425f380d47 6b32818, pseudonym=046B231C591E29491F36 ABD156EBF3A713937186,

DUBEY serialNumber=4009CAE962958E019A DDF04E87EFD5C07FA5D0C38532D550 F61B55401A275B8C, cn=SUNEEL DUBEY Date: 2021.12.29 23:22:13 -08'00'