Azim Sheikh vs The State Of Madhya Pradesh
2024 Latest Caselaw 21608 MP

Madhya Pradesh High Court

Azim Sheikh vs The State Of Madhya Pradesh on 8 August, 2024

Author: Anil Verma

Bench: Anil Verma

                                                                 1                           MCRC-32444-2024
                                          IN THE HIGH COURT OF MADHYA PRADESH
                                                        AT INDORE
                                                       MCRC No. 32444 of 2024
                                      (AZIM SHEIKH AND OTHERS Vs THE STATE OF MADHYA PRADESH AND OTHERS )



                           Dated : 08-08-2024
                                 Shri Amit Yadav, learned counsel for the applicant.
                                 Shri Tarun Pagare, learned G.A. for the respondent / State.

Shri Arpit Gupta, learned counsel for the respondent [R-2].

Both the parties are directed to appear before the Principal Registrar of this Court for verification of quantum of compromise on 16.08.2024.

Principal Registrar is directed to submit the verification report. Heard on I.A. No.12439/2024, which is an application for early hearing.

Matter is already taken up for hearing, therefore, IA has rendered infructuous.

Counsel for the applicant submits that before the trial Court, case is fixed for final judgment, therefore, he prays for interim stay.

Although, he has not filed any separate application for stay, but on the basis of oral request, trial Court is directed that till the next date of hearing,

no final judgment shall be passed without leave of this Court.

List after two weeks.

Certified copy as per rules.

(ANIL VERMA) JUDGE

2 MCRC-32444-2024 Divyansh