Arun Kumar Gupte vs Arvind Kumar
2021 Latest Caselaw 6831 MP

             The High Court of Madhya Pradesh : Bench at Indore

                                      CRR. No.2590/2021


             Indore :25.10.2021
                   Shri Hitesh Sharma, learned counsel for the petitioner.
                   Heard on admission and also on I.A. No.27309/2021, an
             application for stay.
                   The revision is admitted for final hearing.
                   In respect of I.A. No.27309/2021, which is an application for
             stay, learned counsel for the petitioner has placed reliance on the
             judgments, passed in the case of Nanjiram Vs. State of M.P.
             [2008(4) M.P.L.J., 581]; Jagdish Prasad Gupta Vs. State of
             M.P. & Anr.[2011(1) M.P.L.J. 255] and State of M.P. Vs. Khizar
             Mohammed[MPLJ-1996-0-1007] decided on 24th February, 1996.
                   Looking to the facts of the case, the impugned order dated
             31/07/2021 and also subsequent proceedings initiated upon the
             said order shall remain stayed till the next date of hearing.
                   Let notice be issued to the respondent(s) on payment of PF

within seven days.

Notice be made returnable within four weeks. List thereafter. Cc as per rules.

(Anil Verma) Judge

pn

PREETHA NAIR 2021.10.26 10:11:47 +05'30'