Madhya Pradesh High Court
Primus Chemicals Ltd. Thr. Dr. ... vs The Industrial Finance Corporation Of ... on 26 February, 2020
Author: Sunil Kumar Awasthi
Bench: Sunil Kumar Awasthi
1
High Court of Madhya Pradesh, Jabalpur
Bench at Indore
Miscellaneous Criminal Case No.8467/2019
Indore, Dated 26.02.2020
Mr. Babulal Pandya, learned counsel for the petitioner.
Mr. Koustubh Pathak, learned counsel for respondent No.1 /
Industrial Finance Corporation of India Limited (now IFCI Limited).
Mr. R.S. Trivedi, learned counsel for respondents No.39 and 51. Mr. Gaurav Kumar Verma, learned Government Advocate for respondent No.55 / State of Madhya Pradesh.
Mr. Koustubh Pathak, learned counsel submits that today he is filing Vakalatnama on behalf of respondent No.2. Hence, he prays for time to argue the matter.
Learned counsel for the petitioner submits that his right to adduce evidence has already been closed by the trial Court vide or- der dated 7th February, 2020; and now the case is being listed for arguments on the point of registration. Hence, he submits that if the proceedings of the trial Court is not stayed, then the purpose of filing the present petition would be frustrated. Therefore, he prays for stay on the proceedings of the trial Court in the matter.
After hearing learned counsel for the parties, trial Court is di- rected not to pass any final order in the matter, till the next date of hearing.
Matter be listed on 13th March, 2020.
Certified copy as per rules, today.
(S.K. Awasthi) Judge rcp Digitally signed by Ramesh Chandra Pithawe DN: c=IN, o=High Court of Madhya Pradesh Bench Indore, postalCode=452001, st=Madhya Ramesh Chandra Pithawe Pradesh, 2.5.4.20=dbcd6478673ed1cb472bfe4ff530b412bf73787574d3713fa86db0de124035d6, cn=Ramesh Chandra Pithawe Date: 2020.02.26 17:10:11 +05'30'