Smt. Rehmani Khan vs Akram Khan
2021 Latest Caselaw 6494 MP

                                        1
               HIGH COURT OF MADHYA PRADESH,
                           BENCH AT GWALIOR
                              MA-921-2021
           (Smt. Rehmani Khan & Anr. Vs. Akram Khan & Ors.)


Gwalior, Dated : 07/10/2021

        As per memorandum dated 06/10/2021 received by Principal

Registrar of this Court, Advocates are reported to be abstaining from

work due to call given by the M.P. State Bar Council.

        None appears for the parties.

        On perusal of pleadings and impugned judgment, appeal appears

to be arguable, hence, it is admitted for final hearing.

        Issue notice to the respondents on payment of process fee by

RAD mode within seven working days, returnable within four weeks.

Record of the Claims Tribunal be called for.

List thereafter.

(S.A. Dharmadhikari) Judge

rahul Digitally signed by RAHUL SINGH PARIHAR DN: c=IN, o=HIGH COURT OF MADHYA PRADESH BENCH GWALIOR, ou=HIGH COURT OF MADHYA PRADESH BENCH GWALIOR, postalCode=474011, st=Madhya Pradesh, 2.5.4.20=eac942476567cd1b39b3da46068403462fdf8 2ab676d0cde4dee473fe77953f5, cn=RAHUL SINGH PARIHAR Date: 2021.10.07 17:31:38 -07'00'