Ramkumar Chandani vs Vinod Singh
2021 Latest Caselaw 1479 MP

                                                                         1                                   MP-1543-2021
                                              The High Court Of Madhya Pradesh
                                                         MP-1543-2021
                                                        (RAMKUMAR CHANDANI Vs VINOD SINGH AND OTHERS)

                                       1
                                       Jabalpur, Dated : 09-04-2021
                                             Heard through Video Conferencing.
                                             Mr.Avinash Zargar, learned counsel for the petitioner.
                                             Let notice be issued to the respondent by registered post with

acknowledgment due as well as by ordinary mode on payment of process fee within 3 working days.

List the case after two weeks alongwith FA No.262/2012. Till next date of hearing the trial Court shall not judgment. It is made clear that this order shall not continue without hearing the respondents.

(SMT. ANJULI PALO) JUDGE

RM

Signature Not Verified SAN

Digitally signed by RAJESH T MAMTANI Date: 2021.04.09 17:17:14 IST