Mahesh Kumar vs Kanhaiyalal Bhangre
2021 Latest Caselaw 2301 MP

                                                            1                                WP-8260-2017
           The High Court Of Madhya Pradesh
                      WP-8260-2017
                                          (MAHESH KUMAR Vs KANHAIYALAL BHANGRE AND OTHERS)

9
Jabalpur, Dated : 11-06-2021
          Heard through Video Conferencing.
          Shri D.K. Singrore, learned counsel for the petitioner.
          Shri S.K. Saini, learned counsel for the respondents.

IA No.9665/2018 has been filed for vacating interim relief granted on 30.06.2017. By said order Civil Suit has been stayed.

It is submitted by counsel for the respondents that petitioner is avoiding arguments in the case.

Counsel for petitioner prays for short time to file copy of judgment in the case.

Heard the counsel for the parties. IA No.9665/2018 is allowed. Interim relief granted on 30.06.2017 in favour of petitioner is vacated.

List the matter in next week for final hearing at motion stage.

(VISHAL DHAGAT) JUDGE

shabana SHABAN Digitally signed by SHABANA ANSARI DN: c=IN, o=HIGH COURT OF MADHYA PRADESH, ou=HIGH COURT OF MADHYA PRADESH, postalCode=482002, st=Madhya Pradesh,

A ANSARI 2.5.4.20=c333137a9dcc1cbb16eda221093504d 5160044ddfe0db28fde957c744ce28123, cn=SHABANA ANSARI Date: 2021.06.11 17:16:11 +05'30'