Chhote Singh vs Kavita Sharma
2022 Latest Caselaw 4914 MP

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                                        IN THE HIGH COURT OF MADHYA PRADESH
                                                     AT GWALIOR
                                                       MA No. 1294 of 2022
                                          (CHHOTE SINGH AND OTHERS Vs KAVITA SHARMA AND OTHERS)

                    Dated : 05-04-2022
                                Shri Sanjeev Jadon, learned counsel for the appellant.

                                Heard on I.A. No.1304/2022, an application seeking exemption from filing
                   certified copy of the impugned judgment of learned trial Court is allowed in view of
                   the reasons assigned in the application.
                                The appeal being arguable is admitted for final hearing.
                                Let notice be issued to respondents by registered as well as ordinary modes

on payment of process fee within seven working days. Notice be made returnable within four weeks.

Record of Claims Tribunal be called for. List thereafter.

(SUNITA YADAV) JUDGE

vpn VIPIN KUMAR AGRAHARI VALSALA 2022.04.06 17:23:44 VASUDEVAN 2018.10.26 15:14:29 -07'00'

+05'30'