Madhya Pradesh High Court
Narendra Kumar vs Deepchand on 11 May, 2022
Author: Anil Verma
Bench: Anil Verma
1
IN THE HIGH COURT OF MADHYA PRADESH
AT INDORE
MP No. 1971 of 2022
(NARENDRA KUMAR Vs DEEPCHAND AND OTHERS)
Dated : 11-05-2022
Shri Abhilash Vyas, learned counsel for the Petitioner .
Heard on admission
Petition is admitted for hearing.
Let notice be issue to the respondent/s on payment of PF within seven
days; returnable within eight weeks.
Learned counsel for the petitioner has filed I.A. no. 3300/2022 and prays for interim stay by placing reliance upon the judgment delivered in the case of Sangita Malviya Vs. Santosh Malviya reported in 2017 (3) MPLJ, 108 Considering all the facts and circumstances of the case, it is directed that till the next date of hearing, further proceedings pending before the Court of 5th Civil Judge, Senior Division,Ujjain in Civil Suit no. 51-A/2021 shall remain stayed.
CC as per rules.
(ANIL VERMA) JUDGE Digitally signed by AMOL N MAHANAG amol Date: 2022.05.11 17:18:02 +05'30'