SARJERAO Vs. NAMDEO

JUDGEMENT

(1.) On 07.08.2019, I had passed the following order:

(2.) The learned advocate for the Respondents today cited paragraph no.8 of the order of the Hon'ble the Apex Court in the matter of Indian Bank Vs. Maharashtra State Co-operative Marketing Federation Ltd., AIR 1998 SC 1952, which reads as under:

(3.) He then submits that the Hon'ble Apex Court has settled the issue that in any suit, which is stayed by a Court in view of an earlier suit being adjudicated upon for the same cause of action, interlocutory orders can be passed by the trial Court which has stayed the suit pending before it.