Madhya Pradesh High Court
Tahir Ali vs Gurunanak Fire Works Thru. Sanjay on 29 November, 2016
MCRC-12083-2016
(TAHIR ALI Vs GURUNANAK FIRE WORKS THRU. SANJAY)
29-11-2016
Shri Manish Joshi, learned counsel for the applicant.
Heard on I.A. No.10381/2016, which is an application
for grant of exemption from filing of certified copy of the
impugned order.
The application is allowed on condition of filing of
certified copy immediately after obtaining it from the
Copying Section of the concerning court.
Heard on I.A. No.10380/2016.
Issue notice on this application as well as the main
application under Section 482 Cr.P.C. to the respondent
on payment of PF within one week, returnable within four weeks.
Meanwhile, it is directed that on deposition of Rs.1/- lakh immediately the operation of impugned judgment dated 13.12.2014 passed in Criminal Case No.25265/2013 shall remain stayed till further orders. C.C. as per rules.
(ALOK VERMA) JUDGE