Madhya Pradesh High Court
M/S Manappuram Finance Ltd ... vs The State Of M.P. on 20 February, 2023
Author: Vishal Dhagat
Bench: Vishal Dhagat
1
IN THE HIGH COURT OF MADHYA PRADESH
AT JABALPUR
WP No. 22930 of 2022
(M/S MANAPPURAM FINANCE LTD INCORPORATED UNDER THE COMPANIES ACT Vs THE STATE OF
M.P. AND OTHERS)
Dated : 20-02-2023
Shri Deepak Sahu - Advocate for petitioner.
Shri Praveen Namdeo - Government Advocate for respondents/State.
Shri Aman Patel - Advocate for intervener.
Intervener has filed I.A. No. 16054/2022 for permission to intervene in the case.
It is submitted by the counsel appearing for the intervener that trial has been stayed by the Court and intervener has filed an application for vacating stay. It is further submitted that it is the gold of the intervener, which was stolen and was later on mortgaged in bank, therefore, intervener has interest and he may be permitted to intervene in the matter.
Considering facts and circumstances of the case, I.A. No. 16054/2022 application filed by intervener is allowed. Intervener is permitted to intervene in the matter.
Counsel for the petitioner is directed to file reply or argue on application for vacating stay.
List the matter in next week for consideration. It is made clear that no time shall be granted to petitioner for arguing on said application.
Interim relief to continue till next date of hearing.
(VISHAL DHAGAT) JUDGE Signature Not Verified Signed by: VINOD KUMAR TIWARI Signing time: 2/21/2023 10:46:58 AM 2 vkt Signature Not Verified Signed by: VINOD KUMAR TIWARI Signing time: 2/21/2023 10:46:58 AM