Pawan Narang vs Rameshwar
2021 Latest Caselaw 3352 MP

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             HIGH COURT OF MADHYA PRADESH : BENCH AT INDORE
                                M.P. No.2133 of 2021
                      Pawan Narang & Anr. Vs. Rameshwar & Anr.

           Indore, Dated:- 15/07/2021

                 Heard through video conferencing.

                 Shri V. K. Jain, Senior Counsel with Shri Vaibhav Jain, Counsel

           for the petitioners.

                 Heard on the question of admission.

                 Let notice be issued to the respondents through trial Court only.

Notice shall be served by the trial Court either to the respondents

themselves or to the counsel appearing for them, in order to facilitate

expeditious disposal of the petition.

On payment of process fee within a week, Office is also

directed to handover notice to the counsel for the petitioner, who shall

deliver the notice to the trial Court for its service to the respondents

by the trial Court, as aforesaid.

Since a short point is involved, matter may be heard finally on

the next date of hearing itself.

Let the matter be listed on 03.08.2021.

Till the next date of hearing final judgment be not passed in the

present case.

C. c. as per rules.

(SUBODH ABHYANKAR) JUDGE Pankaj

Digitally signed by PANKAJ PANDEY Date: 2021.07.16 12:44:55 +05'30'