Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 1]

Madhya Pradesh High Court

Shubham Jain vs Simplex Infrastructures Limited on 3 August, 2022

Author: Deepak Kumar Agarwal

Bench: Deepak Kumar Agarwal

                                                          1
                                IN THE HIGH COURT OF MADHYA PRADESH
                                             AT GWALIOR
                                                  CR No. 394 of 2022
                               (SHUBHAM JAIN Vs SIMPLEX INFRASTRUCTURES LIMITED AND OTHERS)

               Dated : 03-08-2022
                           Shri Yogesh Chaturvedi, learned counsel for the petitioner.

                           Heard on admission as well as on I.A.No.3229/2022 for interim relief.
                           Issue notice to the respondents on payment of process fee within seven

working days. Notice be made returnable in four weeks.

As an interim measure, effect and operation of impugned order dated 16.7.2022 passed in Case No.RCS(B)/8/2022 shall remain stayed till next date of hearing.

Certified copy as per rules.

(DEEPAK KUMAR AGARWAL) JUDGE ms/-

Signature Not Verified Signed by: MADHU SOODAN PRASAD Signing time: 04-08-2022 09:50:38 AM