Aashiq vs Vivek
2022 Latest Caselaw 4131 MP

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                                            IN THE HIGH COURT OF MADHYA PRADESH AT INDORE
                                                                     MP No. 1143 of 2022
                                                                    (AASHIQ Vs VIVEK AND OTHERS)

                                   Dated : 24-03-2022
                                            Shri Sudhanshu Vyas, learned counsel for the petitioner.
                                            Heard on admission.

                                            Let notice be issued to the respondents on payment of PF within 7 days.

Notices be made returnable within 6 weeks.

Counsel for the petitioner prays for interim stay. It is directed that till the next date of hearing the trial Court shall not deliver

the final judgment without the consent of this Court but the trial Court will be free to proceed with the trial.

C.C. as per rules.

(ANIL VERMA) JUDGE

trilok

Signature Not Verified SAN

Digitally signed by TRILOK SINGH SAVNER Date: 2022.03.25 18:44:02 PDT