Akshay Doogad vs Anand Bakshi
2021 Latest Caselaw 7001 MP

                                                                     1                               WP-23617-2021
                                           The High Court Of Madhya Pradesh
                                                      WP-23617-2021
                                                      (AKSHAY DOOGAD Vs ANAND BAKSHI AND OTHERS)

                                  1
                                  Jabalpur, Dated : 28-10-2021
                                          Shri Avinash Zargar, learned counsel for the petitioner.
                                          Issue notice to the respondent on payment of the process fee within

seven working days. Returnable within three weeks asking him to show cause as to how impugned order dated 01/06/2021 passed behind the back of the petitioner is maintainable specially in view of the judgment and decree passed

in favour of the present petitioner by the competent court.

As an interim measure, it is directed that till next date of listing, operation of the impugned order dated 01/06/2021 passed by Commissioner, Jabalpur Division, Jabalpur shall remain stayed.

List on 10/12/2021.

(VIVEK AGARWAL) JUDGE

tarun

Signature Not Verified SAN

Digitally signed by TARUN KUMAR SALUNKE Date: 2021.10.29 15:57:20 IST