Madhya Pradesh High Court
Smt. Rupali vs Sanjay on 19 October, 2016
CRR-1162-2016
(SMT. RUPALI Vs SANJAY)
19-10-2016
Shri Ajay Gupta, learned counsel for the
petitioner.
Shri M.K. Jain, learned counsel for the
respondent.
During the course of the argument, learned counsel for the respondent raised an objection that the petitioner is absconding from the trial Court and a permanent arrest warrant issued against him and therefore, argument on this petition cannot be heard.
In view of the above, argument on the petition as well as the application for stay are not heard.
List the petition for argument on the point of maintainability on 26.10.2016.
(VIRENDER SINGH) JUDGE