Madhya Pradesh High Court
Eurobond Insutries Pvt. Ltd. vs Bestech Engineering (P) Ltd. on 3 August, 2018
1 MP-3485-2018
The High Court Of Madhya Pradesh
MP-3485-2018
(EUROBOND INSUTRIES PVT. LTD. Vs BESTECH ENGINEERING (P) LTD.)
2
Jabalpur, Dated : 03-08-2018
Shri Abhijeet Awasthi, learned counsel for the petitioner.
Shri Kapil Duggal, learned counsel for the respondent.
Heard on I.A. No.9305/2018, an application for taking additional documents on record.
On due consideration, this application is allowed. The documents are taken on record. Also heard on the question of admission as well as on I.A. No.8793/2018, an application for grant of interim relief.
Learned counsel for the respondent prays for and is granted two weeks' time to seek instructions.
As an interim measure, it is directed that the proceedings in Civil Suit No.1-B/2012 pending in the Court of First Additional District Judge, Sihora, District Jabalpur, shall remain stayed till the next date of hearing.
Certified copy as per rules.
(NANDITA DUBEY) JUDGE b Digitally signed by BHARTI GADGE Date: 2018.08.03 17:09:39 +05'30'