Madhya Pradesh High Court
Smt. Suman vs Smt. Neelam on 18 July, 2019
1 MCRC-8448-2011
The High Court Of Madhya Pradesh
MCRC-8448-2011
(SMT. SUMAN Vs SMT. NEELAM)
23
Jabalpur, Dated : 18-07-2019
None for the applicant.
None for the respondent No.1.
Shri Alok Gupta, learned PL for the respondent No.2/State. In absence of learned counsel for the applicant, the case is adjourned. Interim stay granted by this Court vide order dated 19/08/2011 is hereby vacated in the light of judgment passed by Hon'ble Apex Court in the case of Asian Resurfacing of Road Agency Pvt. Ltd. v. Central Burueau of Investivation, 2018 SCC OnLine SC 310.
Learned trial Court is directed to expedite the trial of Complaint Case No.392/2011 pending before Judicial Magistrate, First Class, Niwari, District Tikamgarh and dispose of the case as early as possible as the case is pending since 2011.
Office is directed to send a copy of this order to learned JMFC, Niwari, District Tikamgarh for necessary compliance List after four weeks alongwith compliance report.
(RAJEEV KUMAR DUBEY) JUDGE VS Digitally signed by VARSHA SINGH Date: 19/07/2019 18:10:54