Abdul Tahir vs The State Of Madhya Pradesh
2023 Latest Caselaw 17751 MP

                                                                 1
                                     IN THE HIGH COURT OF MADHYA PRADESH
                                                  AT JABALPUR
                                                   MCRC No. 41548 of 2018
                                       (ABDUL TAHIR Vs THE STATE OF MADHYA PRADESH AND OTHERS)

                    Dated : 25-10-2023
                           Shri Manish Datt - Senior Advocate with Shri Mayank Sharma - Advocate for

                   the applicant.
                           Shri Anil Khare - Senior Advocate with Shri Abhinav Shrivastava - Advocate for
                   the respondent No.2.

None for the intervenor.

Learned counsel for the applicant has prayed that interim relief granted earlier be extended, whereas learned counsel for the respondent has opposed to make any order to extend interim relief as none had appeared for the applicant on 24.02.2023 and order of interim relief was not extended thereafter. Case was listed on 05.04.2023 but due to paucity of time, the matter could not be taken up and order of extending interim relief brake. Undoubtedly on 24.02.2023 and subsequent dates order for extending interim relief was not continued.

Learned counsel for the applicant has submitted that order dated 23.10.2018 was passed placing reliance on the judgment of Anita Hada Vs. Godfather Travels &

Tours (P) Ltd. reported in (2012) 5 SCC 661 and stay was granted.

Considering the above submissions, it is directed that further proceedings of the Court below shall remain stayed for further two weeks or next date of hearing.

List this matter for final hearing at motion stage in the week commencing 04.12.2023.

Certified copy as per rules.

(DINESH KUMAR PALIWAL) Signature Not Verified Signed by: ASHISH KOSHTA Signing time: 27-10-2023 16:43:13

JUDGE ak

Signature Not Verified Signed by: ASHISH KOSHTA Signing time: 27-10-2023 16:43:13