Madhya Pradesh High Court
Mayaram vs Seva Sahkari Sanstha Maryadit Unnat ... on 2 April, 2018
THE HIGH COURT OF MADHYA PRADESH
WP-8394-2015
(MAYARAM Vs SEVA SAHKARI SANSTHA MARYADIT UNNAT SANSTHA)
7
Indore, Dated : 02-04-2018
Shri P.C.Nair, learned counsel for the petitioner.
Shri Ramesh Chandrawade, learned counsel for the Respondent
No.1.
By order dated 14.12.2015 this petition has been admitted and sh the Trial Court has been restrained to pass the final decision. Counsel e for the parties submit that because of the stay order the suit is pending ad for final arguments since last three years. Therefore, in the interest of Pr justice this petition be finally heard at motion stage as the proceedings of the Trial Court are held up.
a hy List for final arguments at motion hearing stage on 19.04.2018.
ad (VIVEK RUSIA) M JUDGE of rt ou (AKS) C Digitally signed by Anl Kumar Sharma h Date: 2018.04.02 18:19:13 ig +05'30' H