Madhya Pradesh High Court
4Mann Industries Private Limited vs Bestech Engineering (P) Ltd. on 23 September, 2022
Author: Sushrut Arvind Dharmadhikari
Bench: Sushrut Arvind Dharmadhikari
1
IN THE HIGH COURT OF MADHYA PRADESH
AT JABALPUR
BEFORE
HON'BLE SHRI JUSTICE SUSHRUT ARVIND DHARMADHIKARI
ON THE 23rd OF SEPTEMBER, 2022
MISC. PETITION No. 3485 of 2018
BETWEEN:-
4MANN INDUSTRIES PRIVATE LIMITED THR.
ITS AUTHORIZED SIGHATORY PRASHANT
BEOHAR AGED ABOUT 45 YEARS PVT.
EMPLOYEE HAVING ITS CORPORATE OFFICE
AT 404/405 ASHOK PREMISES, OLD NAGARDAS
CROSS ROAD, MOGRA VILLAGE OPP.
SARASWATI TOWERS ANDHERI(EAST)
MUMBAI-400069 (MAHARASHTRA)
.....PETITIONER
(BY SHRI ROHIT RAGHUVANSHI - ADVOCATE)
AND
BESTECH ENGINEERING (P) LTD. THR. MR. N.
PATRA HAVING OFFICE AT 49, SECTOR 2,
GITANJALI NAGAR, RAIPUR, C.G. AND WORK
STATION AT BEHIND RADIO STATION, URKURA
ROAD, RAIPUR, (C.G.) (CHHATTISGARH)
.....RESPONDENTS
(NONE FOR THE RESPONDENT)
This petition coming on for admission this day, th e court passed the
following:
ORDER
Earlier time was granted to the petitioner to explain the possibility of settlement between the parties.
Learned counsel for the petitioner submitted that the parties have agreed to compromise the issue, however, since interim order is operating in this case, Signature Not Verified SAN they are unable to move application before the trial court. In such a situation, this petition may be disposed of and the stay granted on 3.8.2018 may be Digitally signed by HEMANT SARAF Date: 2022.09.26 19:32:11 IST 2 vacated. He further submitted that in case respondents backs out from the compromise then he may be permitted to revive this petition.
In view of the aforesaid statement, this petition is disposed of with the aforesaid liberty. The interim order dated 3.8.2018 is hereby vacated.
(S. A. DHARMADHIKARI) JUDGE HS Signature Not Verified SAN Digitally signed by HEMANT SARAF Date: 2022.09.26 19:32:11 IST