- (1.) Heard counsel for the parties.
(2.) Leave granted.
(3.) The petitioner has impugned the order of High Court dated 8-3-2004 whereby the proceeding in the complaint case was stayed pending disposal of the civil suit. It appears that the aforesaid order was passed on a statement said to have been made by counsel for the respondent herein that he would plead guilty in the criminal case if in the pending suit injunction was granted.;