Priyank Rai vs Harijit Oberoi
2021 Latest Caselaw 7967 MP

                                              1                             MP-4003-2021
                  The High Court Of Madhya Pradesh
                            MP No. 4003 of 2021
                                  (PRIYANK RAI Vs HARIJIT OBEROI)

 2
 Jabalpur, Dated : 29-11-2021
               Shri Vipin Yadav, learned counsel for the petitioner.
               Heard on the question of admission.
               Let notice be issued to the respondent on payment of process fee

within a period of seven days by RAD mode, returnable within four weeks.

Learned counsel for the petitioner relies upon a judgment reported in

AIR 1990 SC 2053 parties being K. Textile Association (India) Bombay Unit Vs. Balmohan Gopal Kurup and another.

Considering the same, the interim relief claimed by the petitioner by moving an application i.e. I.A. No.11500/2021 is considered.

By way of interim measure, it directed that the execution proceeding of Execution Case No.111/2019 and also the further proceeding of MJC

No.489/2021 pending before the 20th Civil Judge, Class-II, Jabalpur shall remain stayed till the next date of hearing.

List this matter in the week commencing 10.01.2022.

Certified copy as per rules.

(SANJAY DWIVEDI) JUDGE

ac/-

Digitally signed by ANIL CHOUDHARY Date: 2021.11.30 10:59:30 +05'30'