HASSAN KHAN Vs. STATE OF M P

JUDGEMENT

(1.) HEARD the learned counsel for the petitioner.

(2.) PERUSED the record.

(3.) THIS writ petition invoking the jurisdiction of this Court envisaged under Article 227 of the Constitution of India is directed against an interlocutory order dated 26-5-2000 passed by the respondent-Tribunal, whereunder while issuing notice against admission of the claim petition filed by the present petitioner as well as the application seeking interim relief the Tribunal had refused to grant an exparte stay order.