Smt. Geeta Bai vs Muneendra Singh
2022 Latest Caselaw 3622 MP

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                                 The High Court Of Madhya Pradesh
                                           MP No. 5494 of 2018
                                           (SMT. GEETA BAI Vs MUNEENDRA SINGH AND OTHERS)

                      Jabalpur, Dated : 14-03-2022
                             None for petitioner.

                             Shri Sanjay K. Agrawal, learned counsel for respondent No.1.

Respondent No.1 has filed an application for vacating interim order. Civil Suit No.21-A/2016 pending before the Court of IInd Additional District Judge, Nasrullaganj, District Sehore was stayed by order dated 22.11.2018.

Considering the judgment of Apex Court in case of Asian Resurfacing of Road Agency Private Limited and another Vs. Central Bureau of Investigation, stay granted on 22.11.2018 in favour of petitioner stands vacated.

List the matter after four weeks.

(VISHAL DHAGAT) JUDGE

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Date: 2022.03.16
17:26:51 IST