Prahlad vs Smt.Hussani Bai
2021 Latest Caselaw 2915 MP

                                                                  1                               FA-185-2013
                      The High Court Of Madhya Pradesh
                                  FA-185-2013
                                                     (PRAHLAD Vs SMT.HUSSANI BAI AND OTHERS)

     3
     Gwalior, Dated : 01-07-2021
                 Shri Anshu Gupta, learned counsel for the appellant.
                 Shri Pawan Vijaywargiya, learned counsel for the respondent/State.

Heard through Video Conferencing. It is an admitted appeal and as per submission of learned counsel for the respondent, stay has rendered lapsed in view of the judgment passed by

the Hon'ble Apex Court in the case of Asian Resurfacing Of Road Agency Pvt. Ltd. and another Vs. Central Bureau of Investigation reported in AIR 2018 SC 2039.

Learned counsel for the appellant pressed for hearing finally. As prayed, list the matter on 15.07.2021 in physical hearing. Meanwhile, reply be filed in the matter.

(ANAND PATHAK) JUDGE

Rashid

RASHID Digitally signed by RASHID KHAN DN: c=IN, o=HIGH COURT Of M P BENCH GWALIOR, postalCode=474011, st=Madhya Pradesh, 2.5.4.20=23377d7d214c811801fc322b576ca4e

KHAN d1954237f6324416af3985b5e9940ed42, serialNumber=111cc474a72b078dc9a89f3cb1 3bb668fd8e0e91beda3cb721bbd836d768b09 c, cn=RASHID KHAN Date: 2021.07.02 11:07:17 +05'30'