Siyaram vs Girdhari
2021 Latest Caselaw 7968 MP

                                         1                              MP-1216-2020
          The High Court Of Madhya Pradesh
                    MP No. 1216 of 2020
                          (SIYARAM AND OTHERS Vs GIRDHARI AND OTHERS)

2
Gwalior, Dated : 29-11-2021
         Shri H.K. Shukla, learned counsel for the petitioners.
         Shri Varun Kaushik, learned Government Advocate for respondent

No.2/State.

Defects, as pointed out by the Registry are ignored. Issue notice to the contesting respondent on payment of process fee

by RAD as well as ordinary mode within seven working days.

Notices be made returnable within four weeks. In the meanwhile, till the next date of hearing trial Court shall continue with the trial but final judgment shall not be passed.

List the case on 4th January, 2022.

(SATISH KUMAR SHARMA) JUDGE

shanu* Digitally signed by SHANU RAIKWAR Date: 2021.11.30 10:36:54 -08'00'