M/S Nayak Farms vs Hukum Chandra Prajapati
2024 Latest Caselaw 4628 MP

Madhya Pradesh High Court

M/S Nayak Farms vs Hukum Chandra Prajapati on 16 February, 2024

Author: Gurpal Singh Ahluwalia

Bench: Gurpal Singh Ahluwalia

                                                              1
                                      IN THE HIGH COURT OF MADHYA PRADESH
                                                   AT JABALPUR
                                                     MCRC No. 5754 of 2024
                                        (M/S NAYAK FARMS AND OTHERS Vs HUKUM CHANDRA PRAJAPATI)

                          Dated : 16-02-2024
                                 Shri Mukesh Kumar Mishra - Advocate for the applicants.

                                 It is submitted by counsel for the applicants that because of non-
                          availability of their counsel, complainant could not be cross-examined and
                          therefore, right of the applicants has been closed. It is submitted that in case if
                          the complainant is not permitted to be cross-examined, then the applicants

                          would suffer irreparable loss. A last opportunity may be granted to the
                          applicants on payment of cost of Rs.10,000/-.
                                 Issue notice to the respondent on payment of process fee by registered

AD mode, payable within three working days.

Notices are made returnable within a period of three weeks. List on 12/03/2024.

As an interim measure, it is directed that the Trial Court may proceed further but no final judgment shall be delivered.

(G.S. AHLUWALIA) JUDGE

S.M.