Burhanuddin vs Sastish Yadav
2021 Latest Caselaw 4263 MP

                                                                          1                    MCRC-31740-2021
                                             The High Court Of Madhya Pradesh
                                                       MCRC-31740-2021
                                                             (BURHANUDDIN Vs SASTISH YADAV)

                                   1
                                   Jabalpur, Dated : 12-08-2021
                                           Heard through Video Conferencing.
                                           Shri Ankit Saxena, Advocate for the petitioner.
                                           Heard on the question of admission.
                                           Issue notice to the respondent on payment of process fee within a

week by ordinary as well as RAD mode, returnable within four weeks.

Also heard on I.A.No.11467/2021, which is an application for stay. As as interim measure, the proceedings of RT No.786/2018 before the trial Court may go on; however, no final judgment shall be passed till further orders.

Certified copy as per rules.

(ARUN KUMAR SHARMA) JUDGE

Vin**

Signature Not Verified SAN

Digitally signed by VINOD SHARMA Date: 2021.08.12 16:50:14 IST