Malin Kumar vs Ramkrishna @ Gokal @ Jhanka
2022 Latest Caselaw 14267 MP

                                                                   1
                                           IN THE HIGH COURT OF MADHYA PRADESH
                                                        AT JABALPUR
                                                             FA No. 606 of 2012
                                       (MALIN KUMAR AND OTHERS Vs RAMKRISHNA @ GOKAL @ JHANKA AND OTHERS)

                            Dated : 03-11-2022
                                      Shri Pramod Kumar Sahu, Advocate for appellants.

                                      Shri Pushpendra Dubey, Advocate for respondents.

Heard on I.A. No. 6875/2022, which is an application for vacating stay as well as on I.A. No. 6780/2012, which is an application for grant of ad interim injunction.

In the light of order passed by this Court on 03.09.2012, the interim relief

granted is made absolute and I.A. No. 6780/2012 is disposed off/closed.

Further in the light of findings recorded by learned trial Court in para 28 of its judgment so also in the light of order dated 03.09.2012, I.A. No. 6875/2022 is also disposed off/closed because the order dated 03.09.2012 cannot be modified in presence of the aforesaid order and findings recorded by learned trial Court.

List for final hearing in due course.

(DWARKA DHISH BANSAL) JUDGE

Pallavi

Signature Not Verified Signed by: KUMARI PALLAVI SINHA Signing time: 11/4/2022 1:47:54 PM