Burhanuddin vs Satish Yadav
2021 Latest Caselaw 2263 MP

                                                                     1                            MCRC-21566-2021
                                              The High Court Of Madhya Pradesh
                                                        MCRC-21566-2021
                                                             (BURHANUDDIN Vs SATISH YADAV)

                                    1
                                    Jabalpur, Dated : 10-06-2021
                                          Heard through Video Conferencing.
                                          Shri Ankit Saxena, learned counsel for the applicant.
                                          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 three weeks.

Also heard on I.A. No.6648/2021, application for stay. As an interim measure, the proceedings of RT No.689/2018 before the trial Court may go on; however, no final judgment shall be passed till further orders.

Certified copy/e-copy as per rules/directions.

(NANDITA DUBEY) JUDGE

ak

Signature Not Verified SAN

Digitally signed by ASHISH KOSHTA Date: 2021.06.10 15:39:07 IST