Madhya Pradesh High Court
Hariom Prakash Vijaywargiya vs State Of M.P. & Another on 23 January, 2018
THE HIGH COURT OF MADHYA PRADESH
SA-443-2008
(HARIOM PRAKASH VIJAYWARGIYA Vs STATE OF M.P. & ANOTHER)
5
Indore, Dated : 23-01-2018
Shri R.C.Chhazed, counsel for the appellant.
Shri Rohit Mangal, counsel for the State.
I.A,.No.15121/2017 has been filed by the respondent
seeking vacating of stay on the ground that the road widening work is affecting on account of injunction order passed by this court.
Having regard to the circumstances of the case, I am of the opinion that Appeal itself is required to be heard at an early date. Therefore, office is directed to expedite the hearing of the Appeal and list for final hearing within one month.
(PRAKASH SHRIVASTAVA) JUDGE mk