Mohd. Arshad vs Abdul Rashid S/O Late Shri Haji ...
2022 Latest Caselaw 6229 MP

 HIGH COURT OF MADHYA PRADESH, BENCH AT INDORE

                           Misc. Petition No.1779/2022
                        (Mohd. Arshad Vs. Abdul Rashid & Ors.)
                                        -1-

Indore, dated 26/04/2022
              Shri Mohan Sharma, learned counsel for the petitioner.
              Issue notice to the respondent No.1 only on payment of

process fee within seven working days. Notice be made returnable within eight weeks.

Counsel for the petitioner prays for grant of interim stay in respect of IA.No.2958/5022.

It is informed that the matter is pending before the trial Court for remaining plaintiff's evidence, therefore, the trial Court is directed to proceed with the matter but shall not deliver the final judgment without the leave of this Court.

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

(ANIL VERMA) JUDGE Tej

Digitally signed by TEJPRAKASH VYAS Date: 2022.04.26 18:36:31 +05'30'