Madhya Pradesh High Court
Reliance Securities Ltd. Through Area ... vs Ajit Kumar on 6 April, 2016
C.R.No.01/2016
06/04/2016
Parties through their Counsel.
Learned Counsel for the respondent prays for time to
file reply.
He is granted two weeks time. In the meanwhile, further proceedings in Civil Suit No. 72-A/2015 pending in the Court of Civil Judge, Class-II Indore, shall remain stayed till the next date of hearing.
List the matter on 02/05/2016. Certified copy as per rules.
(S.C. Sharma) Judge Karuna