Prakash vs M/S H. Abde Ali Ali Sultal Ali Chouk ...
2021 Latest Caselaw 6631 MP

                                                     1                             MCRC-36327-2021
                           The High Court Of Madhya Pradesh
                                     MCRC-36327-2021
                (PRAKASH Vs M/S H. ABDE ALI ALI SULTAL ALI CHOUK BAZAR THROUGH PROPRIETOR BAKIR ALI)

               2
               Indore, Dated : 21-10-2021
                         Heard through Video Conferencing.
                         Shri Chetan Joshi, learned counsel for the petitioner.
                         Notice issued to the respondent/s has been unserved.

As payed, let notice be issued to respondent/s through Dasti service on payment of PF within seven days

Learned counsel for the petitioner submits that matter has been fixed for final arguments before the trial Court on 26/10/2021 At the request of applicant's counsel, I.A. no. 36327/2021, which is an application for stay, is taken up.

Since the matter is fixed for final arguments before the trial Court, therefore, it is directed that till the next date of hearing, final judgment should not be delivered without consent of this Court.

C c as per rules.

(ANIL VERMA) JUDGE Digitally signed by AMOL N MAHANAG Date: 2021.10.21amol 17:41:29 +05'30'