Komalsingh vs Ramgopal
2022 Latest Caselaw 5202 MP

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                    IN THE HIGH COURT OF MADHYA PRADESH
                                 AT GWALIOR
                                    MP No. 1459 of 2022
                               (KOMALSINGH Vs RAMGOPAL AND OTHERS)

Dated : 08-04-2022
         Shri Sarvesh Kumar Sharma, learned counsel for the petitioner.

         Shri R.S Dhakad, learned Panel Lawyer for the respondent/State.

Issue notice to the respondents on payment of process fee by registered as well as ordinary mode within seven working days. Notice be made returnable within four weeks.

In view of the facts and circumstances of the case, trial Court is directed not

to pass the judgment till the next date of hearing.

List thereafter.

(SUNITA YADAV) JUDGE

Monika MONIKA SHARMA 2022.04.11 16:28:52 +05'30'