Madhya Pradesh High Court
M/S Ssangyong Engineering And ... vs M/S S.B. Engineering Associates A ... on 7 February, 2017
AA-30-2016
(M/S SSANGYONG ENGINEERING AND CONSTRUCTION COMPANY LTD. Vs M/S S.B. ENGINEERING
ASSOCIATES A PARTNERSHIP FIRM)
07-02-2017
Shri Anoop Nair, counsel for the appellant.
Shri R.N.Singh, Senior counsel, with Shri Veer Vikrant Singh,
counsel for the respondent no.1.
This appeal has been filed against the interim order dated 20.6.2016 passed by the Court in MJC No.280/2016.
This Court vide order dated 14.7.2016 by way of interim relief has stayed the operation of the impugned order.
It is informed by the learned counsel for appellant that before the trial court the main matter i.e. MJC No.280/2016 has been heard finally on 21.1.2017. Now the case is reserved for judgment.
In this view of the matter, this appeal is disposed of. It is hereby clarified that the interim order dated 14.7.2017 passed by this Court shall continue upto the date of pronouncement of judgment by the trial court.
C.C.as per rules.
(S.K. GANGELE) (ANURAG SHRIVASTAVA)
JUDGE JUDGE
TG /-