Citation : 2021 Latest Caselaw 7794 MP
Judgement Date : 24 November, 2021
1 MP-4063-2021
The High Court Of Madhya Pradesh
MP No. 4063 of 2021
(DR. BHAWARSINGH GANGWAL Vs IMRATBAI AND OTHERS)
2
Indore, Dated : 24-11-2021
Shri Somesh Gobhuj, learned counsel for the Petitioner .
Ms. Harshlata Soni PL for the respondent/State.
I.A. no. 10436/2021, which is an application for stay is taken up. After perusal of the order dated 25/09/2021, it reveals that the case has been fixed for final arguments before the trial Court.
Looking to the circumstances, it is directed that till the next date of hearing, proceedings of the trial Court shall remain suspended and final judgment be not delivered without consent of this court.
CC as per rules.
(ANIL VERMA) JUDGE
amol Digitally signed by AMOL N MAHANAG Date: 2021.11.25 11:34:45 +05'30'
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