The State Of Madhya Pradesh vs Kurban Khan
2022 Latest Caselaw 4448 MP

             THE HIGH COURT OF MADHYA PRADESH AT INDORE

                      Miscellaneous Petition No.1416 of 2022
                       (The State of Madhya Pradesh Vs. Kurban Khan)


         Indore Dated 29.03.2022

              Ms. Bharti Lakkad, Counsel for the petitioner/State.
              Heard on the point of admission.
              Let notice be issued to the respondent on payment of

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

Counsel for the petitioner/State prays for interim stay and has placed reliance upon the judgment of Apex Court in the case of Bidulata Das Vs. Braja Bihari Palit and Others reported in AIR 1993 Orissa 78 to bolster her submissions.

In view of the aforesaid facts and circumstances of the case, it is directed that till the next date of hearing, the impugned order dated 11.02.2022 passed by the Third ADJ, Shajapur in MCA No.03/2022 shall remain stayed.

Certified copy as per Rules.

                                                               (ANIL VERMA)
Arun/-                                                           JUDGE

ARUN NAIR
2022.03.29
19:05:00 +05'30'