Jamuna Prasad vs Vanshgopal
2021 Latest Caselaw 6936 MP

                                                                               1                             MP-2337-2021
                                                 The High Court Of Madhya Pradesh
                                                            MP-2337-2021
                                                       (JAMUNA PRASAD AND OTHERS Vs VANSHGOPAL AND OTHERS)

                                       2
                                       Jabalpur, Dated : 27-10-2021
                                                Shri R.S. Rathore, learned counsel for the petitioner.
                                                Issue notice to the respondents on payment of process fee by

registered AD post within seven days; returnable within four weeks.

As an interim measure, it is directed that during pendency of this application, no coercive action shall be taken against the petitioner to execute

ex-parte judgment and decree.

List on 15.12.2021.

Certified copy as per rules.

(VIVEK AGARWAL) JUDGE

Tabish

Signature Not Verified SAN

Digitally signed by MOHD TABISH KHAN Date: 2021.10.28 18:09:54 IST