Ku. Neha Singh vs Smt. Asha Singh
2021 Latest Caselaw 179 MP

1 MP-65-2017 The High Court Of Madhya Pradesh MP-65-2017 (KU. NEHA SINGH Vs SMT. ASHA SINGH AND OTHERS)

Jabalpur, Dated : 24-02-2021 Shri P.K. Sahu, learned counsel for the petitioner. Learned counsel for the petitioner made a submission to continue stay order dated 13.10.2017. Stay order was extended on 31.10.2018 till the next date of hearing.

Matter is being listed for the first time after 31.10.2018.

Learned counsel for petitioner made a request for continuation of stay order dated 13.10.2017.

Learned counsel for petitioner has to show exceptional ground for continuation of stay order passed by this Court on 13.10.2017. As per judgment passed by Apex Court in matter of Asian Resurfacing Agency of Road Agency Pvt. Ltd. & Another Vs. Central Bureau of Investigation dated 15.10.2020 orders staying the trial automatically gets vacated after period of six months.

List the matter in the next week.

Stay granted in favour of petitioner, in view of order passed by Apex Court automatically stands vacated.

                                                                                    (VISHAL DHAGAT)
                                                                                         JUDGE


                      shabana




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Date: 2021.02.25
10:06:14 IST