MUNNALAL GUPTA Vs. STATE OF M.P.

JUDGEMENT

(1.) This intra-court appeal preferred u/S 2(1) of the Madhya Pradesh Uchcha Nyayalaya (Khand Nyayapeeth Ko Appeal) Adhiniyam, 2005, assails the interlocutory order dated 12.02.2020 passed by learned Single Judge in WP.2439/2011 which is to the following extent:

(2.) Indisputably, WP.2439/2011 continues to be pending adjudication.

(3.) Learned counsel for the rival parties are heard on the question of admission.