Madhya Pradesh High Court
Narbada Prasad Agrawal vs Tarun Bhavsar on 25 August, 2015
FA-427-2009
(NARBADA PRASAD AGRAWAL Vs TARUN BHAVSAR)
25-08-2015
Shri Himanshu Mishra, learned counsel for the appellant.
None for the respondent.
I.A. No. 6497/2009. This is an application under Order 41 Rule 5 of the CPC.
In view of the admission of this appeal and there being interim order dated 26.06.2009, the application is disposed of in terms of interim orders which are made absolute. Let the appeal be listed for final hearing at its turn.
(MOOL CHAND GARG) JUDGE