Mangilal vs Tilkeshwar Mahadev Mandi
2021 Latest Caselaw 4199 MP

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                                   High Court of Madhya Pradesh, Jabalpur
                                               Bench at Indore
                                        Writ Petition No.14509/2021
                          Indore, Dated 11.08.2021
                                Shri A.S. Garg, learned Senior Counsel has joined hearing

                          through Video Conferencing along with Ms. Megha Jain, learned

                          counsel for the the petitioners.

                                Mr. Valmik Sakargayen, learned Panel Lawyer for the

                          respondent / State of Madhya Pradesh, on advance notice.

Heard on the question of admission and grant of interim relief.

Let notice be issued to the respondents on payment of Process

Fee (PF) within a period of one week, returnable within a further

period of six weeks.

Till the next date of hearing, the operation of the impugned

order shall remain stayed, taking note of the judgment and decree

passed by the Civil Court in favour of the petitioners which is filed

as Annexure P/2.

C. c. as per rules.

(Subodh Abhyankar) Judge rcp

RAMESH CHANDRA PITHWE 2021.08.11 18:40:49 +05'30'