Maple Tree Maintenance Cooperative ... vs M/S Radhika Infra Estate Pvt. Ltd.
2024 Latest Caselaw 15687 MP

Madhya Pradesh High Court

Maple Tree Maintenance Cooperative ... vs M/S Radhika Infra Estate Pvt. Ltd. on 27 May, 2024

Author: Vishal Mishra

Bench: Vishal Mishra

                                                               1
                                       IN THE HIGH COURT OF MADHYA PRADESH
                                                    AT JABALPUR
                                                        MP No. 2656 of 2024
                          (MAPLE TREE MAINTENANCE COOPERATIVE SOCIETY LTD. Vs M/S RADHIKA INFRA ESTATE PVT. LTD.)

                          Dated : 27-05-2024
                                 Ms. Kaushiki Mishra - Advocate for petitioner.

                                 Heard on the question of admission.
                                 Issue notice to the respondents on payment of process fee within seven

working days by RAD mode, failing which, this petition shall stand dismissed without further reference to the Court.

Also heard on the question of interim relief.

It is pointed out that on earlier occasion, this Court in M.P.2277 of 2023 had granted an interim relief on 26.04.2023 to the effect that final judgment shall not be pronounced without leave of this court. Thereafter vide order dated 09.05.2024, the said petition was dismissed as withdrawn with liberty to file a properly constituted miscellaneous petition with complete order-sheets. Hence, the present petition has been filed. It is informed that till date the final judgment has not been pronounced in the matter.

Considering the aforesaid, as there was an interim relief granted by this

court on 26.04.2023, this court deems it appropriate to grant the similar interim relief to the petitioner. Hence, it is directed that if the suit has already reached to the stage of final arguments, then the final judgment should not be pronounced without leave of this court, otherwise the suit shall proceed further.

C.C. as per rules.

(VISHAL MISHRA) JUDGE

sj