Bafati Kha vs Jishan
2021 Latest Caselaw 8073 MP

                                                                                  1                                MP-3913-2021
                                                      The High Court Of Madhya Pradesh
                                                                MP No. 3913 of 2021
                                                                       (BAFATI KHA Vs JISHAN AND OTHERS)


                                             Indore, Dated : 01-12-2021
                                                     Shri Sachin Subnis, learned counsel for the petitioner.

                                                     Heard on the question of admission.
                                                     On payment of process fee within three working days, notices be
                                             issued to the respondents on both counts, returnable within two weeks.

Subject to hear other side, till the next date of hearing, the trial court is

directed to not pass any final judgment/decision.

List the matter alongwith the service report. Certified copy, as per rules.

(RAJENDRA KUMAR (VERMA)) JUDGE

amit

Signature Not Verified VerifiedDigitally Digitally signed by SAN AMIT KUMAR Date: 2021.12.02 15:10:02 IST