Parsuram vs Devmani
2021 Latest Caselaw 4275 MP

                                                                        1                                MP-2171-2021
                                              The High Court Of Madhya Pradesh
                                                         MP-2171-2021
                                                        (PARSURAM AND OTHERS Vs DEVMANI AND OTHERS)

                                      1
                                      Jabalpur, Dated : 12-08-2021
                                             Heard through Video Conferencing.
                                             Shri Avinash Zargar, learned counsel for the petitioners.
                                             Ms. Sikha Baghel, learned Panel Lawyer for the respondents/State.

Issue notice to the respondents on payment of process fee within three working days by ordinary as well as RAD modes.

It is directed to trial Court till further order of this Court judgment cannot be passed.

List the case after four weeks.

(SMT. ANJULI PALO) JUDGE

Shub

Signature Not Verified SAN

Digitally signed by SHUBHAM THAKKER Date: 2021.08.12 17:39:10 IST