Sarif Husain vs Karan Singh
2021 Latest Caselaw 2192 MP

                         HIGH COURT OF MADHYA PRADESH,
                               BENCH AT GWALIOR
                                        M.P.No.1189/2021
                            ( Sarif Husain Vs. Karan Singh and others )
                                                 (1)

             Gwalior, dated : 08.06.2021

                      Heard through Video Conferencing.

                      Shri Rajnish Sharma, learned counsel for the petitioner.

                      Shri R.P.Singh Kaurav, learned Government Advocate for the

             respondents/State.

I.A.No.3922/2021, an application for urgent hearing is

considered and allowed.

Issue notice to the respondents on payment of process fee by

RAD mode within seven working days, returnable within three

weeks.

In the meanwhile, the proceedings before the trial court may

continue but no final judgment shall be passed without leave of this

Court.

List this case after four weeks.

(S.A.Dharmadhikari) Judge SP

SANJEEV KUMAR PHANSE 2021.06.09 07:50:54 +05'30'