Suresh Solanki vs Shekh Jakir
2021 Latest Caselaw 1014 MP

                                                                          1                                 MP-1124-2021
                                               The High Court Of Madhya Pradesh
                                                          MP-1124-2021
                                                           (SURESH SOLANKI Vs SHEKH JAKIR AND OTHERS)

         1
         Indore, Dated : 23-03-2021
                                       Shri Somesh Gobhuj, learned counsel for the petitioner.
                                       Issue notice to the respondents on payment of process fee through

Ordinary as well as RAD mode within three working days. Notice be made returnable within four weeks.

Until further orders, proceedings may go on but final judgment shall

not be passed.

List after service of notice.

(ROHIT ARYA) JUDGE

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Digitally signed by VARSHA CHATURVEDI

VARSHA DN: c=IN, o=HIGH COURT OF MADHYA PRADESH BENCH GWALIOR, ou=HIGH COURT OF MADHYA PRADESH BENCH GWALIOR, postalCode=474011, st=Madhya Pradesh,

CHATURVEDI 2.5.4.20=df59fbf0f5c7485addc8affe3edf20e67d 11d7f91045d81139f6792fbd4ae91f, cn=VARSHA CHATURVEDI Date: 2021.03.24 11:26:10 +05'30'