Vishwas Kumar @ Vikas Kumar vs Sanjeev Kumar @ Sanjay
2021 Latest Caselaw 4639 MP

                                                1                      MP-1630-2021
           The High Court Of Madhya Pradesh
                      MP-1630-2021
           (VISHWAS KUMAR @ VIKAS KUMAR Vs SANJEEV KUMAR @ SANJAY AND OTHERS)

1
Gwalior, Dated : 24-08-2021
       Shri A.S. Bhadoriya, Advocate for the petitioner.

      Heard on the question of admission as well as on interim relief.

      Issue notice on the question of admission as well as on interim relief to the
respondents on payment of process fee by RAD mode within seven working

days, failing which, this petition shall stand dismissed automatically without further reference to this Court. Notice be made returnable within four weeks.

In the meanwhile, till next date of hearing, it is directed that proceedings of the court below may go on, but final judgment shall not be passed in the matter without leave of this Court.

Certified copy as per rules.

(S. A. DHARMADHIKARI) JUDGE

Durgekar

SANJAY N Digitally signed by SANJAY N DURGEKAR DN: c=IN, o=HIGH COURT OF MADHYA PRADESH BENCH GWALIOR, ou=HIGH

DURGEKA COURT OF MADHYA PRADESH BENCH GWALIOR, postalCode=474011, st=Madhya Pradesh, 2.5.4.20=148d33096a059f4adb584e1b

R 0b1d3a3616b3e020c6aff92108afad47 6190e841, cn=SANJAY N DURGEKAR Date: 2021.08.25 10:34:29 +05'30'