Madhya Pradesh High Court
State Bank Of India vs Satyendra Arya on 7 January, 2019
1 WA-1870-2018
The High Court Of Madhya Pradesh
WA-1870-2018
(STATE BANK OF INDIA Vs SATYENDRA ARYA)
2
Jabalpur, Dated : 07-01-2019
Shri Ashish Shroti, Advocate for the appellant.
Heard on the question of admission.
At this stage, Shri Sanjay K. Agrawal, learned counsel appears and
accepts notice on behalf of sole respondent. In view of this, no further notice
after admission is required to be issued.
Pleadings are also complete. List the matter for final hearing on 14.3.2019. Until further orders, operation of the order impugned of learned Single Judge shall remain stayed.
List the matter on 14.3.2019. C.C. as per rules.
(S.K. SETH) (VIJAY KUMAR SHUKLA)
CHIEF JUSTICE JUDGE
irfan Digitally signed by MOHD IRFAN SIDDIQUI Date: 2019.01.08 14:08:26 +05'30'