Madhya Pradesh High Court
Jagjit Singh Wadhwa vs Sunil Rajak on 19 July, 2023
Author: Dwarka Dhish Bansal
Bench: Dwarka Dhish Bansal
1
IN THE HIGH COURT OF MADHYA PRADESH
AT JABALPUR
CR No. 414 of 2021
(JAGJIT SINGH WADHWA AND OTHERS Vs SUNIL RAJAK AND OTHERS)
Dated : 19-07-2023
Shri A.A Awasthy Senior Advocate along with Shri Kaustubh Tiwari,
and Shri Abhay Tiwari Advocate for the the applicants.
Ms. Chandrakanta Pal, Panel Lawyer for respondent 2/State.
Heard on the question of admission.
Civil revision being arguable is admitted for final hearing.
Also heard on I.A.No.8626/2021, which is an application for staying further proceedings of the civil suit in question.
Issue notice of I.A.No.8626/2021, also to the respondent 1 only on payment of process fee within seven days, failing which this civil revision shall stand dismissed without further reference to the Court.
In the meantime, further proceedings of the civil suit no.22/2020 pending before Second Additional Civil Judge, to the Court of First Civil Judge Senior Division Damoh, shall remain stayed until further orders.
List for further consideration of I.A.No.8626/2021 after service of notice on the respondent 1.
(DWARKA DHISH BANSAL) JUDGE SN Signature Not Verified Signed by: SATTYENDAR NAGDEVE Signing time: 7/21/2023 10:42:58 AM