M/S Dyna Chem Proprietor Mahesh ... vs Jaipaldas Punjabi
2021 Latest Caselaw 2405 MP

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              HIGH COURT OF MADHYA PRADESH : BENCH AT INDORE
                                         M. P. No.1463 of 2021

            Indore, Dated:- 15/06/2021

                   Heard through video conferencing.

                   Shri Vikas Rathi, Counsel for the petitioner.

                   Heard on the question of admission.

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

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

himself or to the counsel appearing for him, in order to facilitate

expeditious disposal of the petition.

On payment of process fee, 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 respondent by the trial Court, as

aforesaid.

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

the next date of hearing.

Let the matter be listed on 29.06.2021.

It is further directed that till the next date of hearing, final

judgment may not be passed by the learned Judge of the trial Court.

C. c. as per rules.

(SUBODH ABHYANKAR) JUDGE Pankaj Digitally signed by PANKAJ PANDEY Date: 2021.06.15 17:39:39 +05'30'