Abhay Singh vs Rambabu Singh
2022 Latest Caselaw 16009 MP

                                                                1
                                         IN THE HIGH COURT OF MADHYA PRADESH
                                                      AT GWALIOR
                                                           MP No. 298 of 2019
                                                  (ABHAY SINGH Vs RAMBABU SINGH AND OTHERS)

                 Dated : 02-12-2022
                                    None for the petitioner.

                                    Shri Jitesh Sharma- Advocate for the respondents No.1 and 2.

None for the other respondents.

By order dated 30.01.2019, further proceedings before the Civil Judge Class II Ashoknagar, M.P. were stayed. Thereafter the interim order was never extended. Thus, in the light of the judgment passed by the Supreme Court in the

case of Asian Resurfacing of Road Agency P. Ltd. and another vs. Central Bureau of Investigation, passed in Criminal Appeal Nos. 1375- 1376 of 2013 the interim order has already come to an end by efflux of time. Thereafter on 29.03.2022 none had appeared. Thereafter on 02.09.2022 the case is adjourned at the request of the counsel for the petitioner. On 22.09.2022 and 30.09.2022, 13.10.2022 none had appeared for the petitioner. On 03.11.2022 the case was adjourned at the request of the counsel for the petitioner.

As none appears,therefore, the case is adjourned. The trial Court be informed that since the interim order was never

extended, therefore, it has already lost his life in the light of the judgment passed by the Supreme Court in the case of Asian Resurfacing of Road Agency P. Ltd. and another (supra) and the trial Court shall be free to proceed further.

(G.S. AHLUWALIA) JUDGE

Avi

Digitally signed by ABHISHEK CHATURVEDI Date: 2022.12.03 10:59:05 +05'30'