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Hari Ram [Deceased]Th. Dayaram vs Roop Chand
2022 Latest Caselaw 4444 MP

Citation : 2022 Latest Caselaw 4444 MP
Judgement Date : 29 March, 2022

Madhya Pradesh High Court
Hari Ram [Deceased]Th. Dayaram vs Roop Chand on 29 March, 2022
Author: Rajeev Kumar Dubey
                                                                            1
                                                    IN THE HIGH COURT OF MADHYA PRADESH
                                                                 AT JABALPUR
                                                                        SA No. 870 of 2008
                                               (HARI RAM [DECEASED]TH. DAYARAM AND OTHERS Vs ROOP CHAND AND OTHERS)

                                      Dated : 29-03-2022
                                             None for the appellants.

                                             Shri V.K. Jain, counsel for the respondent No.1.

On 10.02.2022 and 14.03.2022 also, none was present for the appellants. So, the interim stay order granted earlier by this Court vide order dated 12.05.2014 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.

List the matter after four weeks.

(RAJEEV KUMAR DUBEY) JUDGE

(ra)

Signature Not Verified SAN

Digitally signed by RANJEET AHIRWAL Date: 2022.03.29 17:09:12 IST

 
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