Dinesh Chandra Jha vs Vivek Dixit
2021 Latest Caselaw 6169 MP

                                                                        1                         MP-3219-2021
            The High Court Of Madhya Pradesh
                       MP-3219-2021
                                                 (DINESH CHANDRA JHA Vs VIVEK DIXIT AND OTHERS)

1
Gwalior, Dated : 28-09-2021
         Heard through hybrid system of physical/ virtual hearing.
         Shri Sanjeev Jain, learned counsel for the Petitioner .
         Heard on admission as well as on IA No.12958 of 2021, an application
for issuance of ad interim writ.
         Issue notice to respondents by registered as well as ordinary mode,

on payment of process fee within seven working days, failing which this petition shall automatically stands dismissed without reference to the Court.

Meanwhile, it is directed that the lower Appellate Court shall not pass any judgment/order till final disposal of this petition.

CC as per rules.

(DEEPAK KUMAR AGARWAL) JUDGE

MKB

MAHENDRA Digitally signed by MAHENDRA KUMAR BARIK DN: c=IN, o=HIGH COURT OF MADHYA PRADESH BENCH GWALIOR, ou=HIGH COURT OF MADHYA PRADESH BENCH GWALIOR, postalCode=474011, st=Madhya Pradesh,

KUMAR BARIK 2.5.4.20=f592da990684fe30f8e1e29a4a1a9e3451ee450d88 3083a8e4cc8020eee6f7cb, cn=MAHENDRA KUMAR BARIK Date: 2021.09.29 11:49:58 +05'30'