Dilip Kumar vs Abdul Wahab
2022 Latest Caselaw 5780 MP

Citation : 2022 Latest Caselaw 5780 MP
Judgement Date : 20 April, 2022

Madhya Pradesh High Court

Dilip Kumar vs Abdul Wahab on 20 April, 2022

Author: Anil Verma

  HIGH COURT OF MADHYA PRADESH, BENCH AT INDORE

                          Misc. Petition No.1718/2020
                           (Dilip Kumar Vs. Abdul Wahab)
                                       -1-

Indore, dated 20/04/2022
             Shri Mahendra Kumar Jain, learned counsel for the
petitioner.
             Issue notice to the respondent on payment of process fee

within seven working days. Notice be made returnable within six weeks.

Learned counsel for the petitioner prays for grant of ad- interim relief.

It is directed that the trial Court may proceed with the trial proceeding, but shall not deliver the final judgment without the leave of this Court.

List the matter after six weeks. Certified copy as per rules.

(ANIL VERMA) JUDGE Tej

Digitally signed by TEJPRAKASH VYAS Date: 2022.04.20 18:09:33 +05'30'

Download the LatestLaws.com Mobile App