Chandrika Prasad Tiwari vs Ayodhya Prasad (D ) Ram Suresh
2022 Latest Caselaw 5874 MP

                                                                        1
                                                 IN THE HIGH COURT OF MADHYA PRADESH
                                                              AT JABALPUR
                                                                   MA No. 1334 of 2011
                                      (CHANDRIKA PRASAD TIWARI AND OTHERS Vs AYODHYA PRASAD (D ) RAM SURESH AND OTHERS)

                                 Dated : 21-04-2022
                                         None for the appellant.

                                         None for the respondents.

On 08.03.2022 and 16.03.2022 also, none was present for the appellant. So, the interim relief granted earlier by Coordinate Bench of this Court vide order dated 07.09.2012 is hereby vacated in the light of judgment passed by Hon'ble Apex Court in the case of Asian Resurfacing of Road Agency Pvt. Ltd. v. Central

Bureau of Investigation, 2018 SCC OnLine SC 310.

Office is directed to send a copy of this order to the concerned trial Court for information and produce the compliance report on the next date of hearing.

List the matter after summer vacations.

(RAJEEV KUMAR DUBEY) JUDGE

mn

Signature Not Verified SAN

Digitally signed by MANOJ NAIR Date: 2022.04.21 16:22:58 IST