Sundram Real Infra Private ... vs Tulsabai
2022 Latest Caselaw 4447 MP

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               IN THE HIGH COURT OF MADHYA PRADESH AT INDORE
                      MISCELLANEOUS PETITION NO.1299 OF 2022
                          (Sundaram Real Infra Private Ltd Vs Tulsabai and Others)

            Indore, Dated 29.03.2022

                  Mr. Jagdish Baheti, counsel for the petitioner.
                  Heard on the point of admission.
                  Let notice be issued to the respondents on payment of process-

fee within seven working days. Notice be made returnable within six weeks.

Counsel for the petitioner prays for interim stay in respect of IA No.2303/2022 and has placed reliance over the judgment of Hon'ble Apex Court in the case of Premlata @ Sunita Vs. Naseeb Bee and Others reported in 2022 Live Law (SC) 317 to bolster his submission.

The IA No.2303/2022 will be considered after the appearance of respondents. At this stage, no interim relief can be given.

List the matter after six weeks.

(ANIL VERMA) JUDGE

Arun/-

ARUN NAIR 2022.03.29 19:04:14 +05'30'