Madhya Pradesh High Court
Shri Penta Buildcon Pvt. Ltd Thr vs Laltobai on 14 December, 2015
WP-8265-2015
(SHRI PENTA BUILDCON PVT. LTD THR Vs LALTOBAI)
14-12-2015
Mr. P.C. Chandil, learned counsel for the petitioner.
Heard on the question of admission as well as IA No. 8072/2015.
The petition is admitted for hearing.
On payment of process fee by registered post with
acknowledgment due within a week, issue notice of this petition on
merits as well as aforesaid IA to the respondents.
Learned counsel for the petitioner submits that the petitioner is lis pendens transferee and is vitally interested in the result of the litigation.
In view of the aforesaid submission and in the facts of the case, it is directed that further proceeding in Civil Suit No. 484-A/2014 pending before the Court of 10th A.D.J, Gwalior shall remain stayed till the next date of hearing.
C.c as per rules.
(ALOK ARADHE) JUDGE