Madhya Pradesh High Court
The Carona Co.Ltd. & Anr vs Mohd.Aarif & Ors on 27 June, 2022
Author: Atul Sreedharan
Bench: Atul Sreedharan
1
IN THE HIGH COURT OF MADHYA PRADESH
AT JABALPUR
FA No. 305 of 2004
(THE CARONA CO.LTD. & ANR Vs MOHD.AARIF & ORS)
Dated : 27-06-2022
Mr. M.A. Usmani, learned counsel for the appellant.
Mr. V.K. Shukla, learned counsel for the respondent.
Learned counsel for the appellant be supplied with copy of I.A.No.8259/2021 and I.A.No. 6537/2022.
He prays for and is granted time to file reply to I.A.No.6537/2022. Office is requested to ensure that I.A.No. 6537/2022 is placed in the Court file on or before the next date of hearing.
List this case in the week commencing 15.08.2022. Interim relief shall continue till the next date of hearing.
(ATUL SREEDHARAN) JUDGE Vikram Signature Not Verified SAN Digitally signed by VIKRAM SINGH Date: 2022.06.28 10:14:43 IST