Madhya Pradesh High Court
Dinesh Kumar vs Smt.Sarveshari on 19 October, 2015
1 W.A.No. 29/2013
19/10/2015
Shri R.K.Soni, Advocate for the appellant.
Shri Prakash Braru, Advocate for the respondent.
I.A.No. 7055/2015, an application for vacating stay and urgent hearing is taken up for consideration.
It is seen from the record, specially, the order dated 9/10/2014 that on behalf of respondent an application for urgent hearing was moved in shape of I.A.No. 5223/2014, which was allowed and the appeal was directed to be listed for final hearing under the caption "Court Expedite Cases."
In view of the above, no case for vacating stay or urgent hearing is made out and therefore, I.A. No.7055/2015 is dismissed.
(Sheel Nagu) (Rohit Arya)
Judge Judge
jps/-