Madhya Pradesh High Court
Mohanlal Agarwal vs Mahesh Chandra Agarwal on 17 December, 2015
1
WP.7352.2015
17.12.2015
Shri N.K Gupta Sr. Advocate with
Shri Ravi Gupta, Advocate for the
petitioner.
Shri V. K. Bharadwaj Sr. Advocate
with Shri Anand Bharadwaj, Advocate
for the respondents.
Learned senior counsel submits that no effective proceedings is going to take place before the trial court as reference would be held in the trial court.
In view of the aforesaid submissions, let the writ petition be listed for consideration of prayer for interim relief on 5 t h of January, 2016.
(Alok Aradhe) Judge ar