VISHNU PRASAD GOYAL Vs. ANKIT GUPTA

JUDGEMENT

(1.) Heard on the question of admission.

(2.) By this petition preferred under Article 227 of the Constitution of India the petitioner has challenged the order dtd. 3/12/2021 passed in Civil Suit No.53-A/2016 by the 24th Additional District Judge, Indore whereby he has rejected an application under Sec. 151 of the CPC filed by the petitioner for stay of further proceedings of the present suit.

(3.) The petitioner has filed a Civil Suit on 15/4/2016 against the respondents for specific performance of contract dtd. 23/7/1997 executed by Late Laxman in respect of land measuring 8.33 Acre, Survey No.392, 394, 433 situated at Village Musakhedi, Tehsil and District Indore which has been registered as Civil Suit No.59-A/2016 and is pending before 11th Civil Judge, Class-I, Indore which is the