Bhagirath Shrimali vs Shri Sheikh Anwar
2021 Latest Caselaw 3454 MP

                                                                         1                                  MP-2227-2021
                                               The High Court Of Madhya Pradesh
                                                          MP-2227-2021
                                                     (BHAGIRATH SHRIMALI Vs SHRI SHEIKH ANWAR AND OTHERS)

                                       1
                                       Jabalpur, Dated : 19-07-2021
                                             Heard through Video Conferencing.
                                             Mr.Avinash Zargar, learned counsel for the petitioner.
                                             Let notice of this petition be issued to the respondents on payment of

process fee within 3 working days by RAD as well as ordinary mode.

As as interim measure it is directed that trial Court shall not pronounce

its judgment for 45 days from today.

It is made clear that prayer of petitioner for stay of further proceeding before the trial Court shall be considered after appearance of the respondents.

List the case after two weeks.

(SMT. ANJULI PALO) JUDGE

RM

Signature Not Verified SAN

Digitally signed by RAJESH T MAMTANI Date: 2021.07.19 19:08:21 IST