Sukhdeo vs Bramha Bhalavi
2021 Latest Caselaw 6690 MP

                                                          1                                WP-19502-2014
                              The High Court Of Madhya Pradesh
                                         WP-19502-2014
                                                  (SUKHDEO Vs BRAMHA BHALAVI)

                      8
                      Jabalpur, Dated : 22-10-2021
                             Heard through Video Conferencing.
                             None for petitioner.
                             Shri Pushpendra Dubey, learned counsel for respondent.

Respondent has filed an application on 20.02.2020 for vacating stay. Stay was granted in favour of petitioner on 07.01.2015.

Nobody is appearing for petitioner to prosecute the writ petition. Considering the judgment of Apex Court in case of Asian Resurfacing of Road Agency Private Limited and another Vs. Central Bureau of Investigation, stay granted in favour of petitioner dated 07.01.2015 is vacated.

List the matter after four weeks.

(VISHAL DHAGAT) JUDGE

sp/-

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SUNIL KUMAR
PATEL
Date: 2021.10.23
14:28:18 IST