Pawan Kumar Gupta vs Union Of Bank Of India
2021 Latest Caselaw 6495 MP

1 MP-2796-2021 The High Court Of Madhya Pradesh MP-2796-2021 (PAWAN KUMAR GUPTA Vs UNION OF BANK OF INDIA AND OTHERS)

Jabalpur, Dated : 07-10-2021 Heard through Video Conferencing. The Advocates are abstaining from work. Pawan Kumar Gupta, Petitioner appears in person. The petitioner submitted that the Civil Suit No.2-B/2013 has been fixed for final arguments before the Court below on 12.10.2021. He further submits

that, in case the said civil suit is heard finally and judgment is passed, he will suffer irreparable loss, therefore, prays for interim relief.

As today the Advocates are abstaining from work, list the case after a week for consideration on the question of interim relief.

In the meanwhile, as an interim measure, it is directed that proceedings of the Civil Suit No.2-B/2013 shall remain stayed till the next date of hearing.

C.C. as per rules.

(SUNITA YADAV) JUDGE

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Signature Not Verified SAN

Digitally signed by SWETA SAHU Date: 2021.10.07 15:56:14 IST