Mangla Karoliya vs Kaluram
2022 Latest Caselaw 5393 MP

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                                     IN THE HIGH COURT OF MADHYA PRADESH
                                                  AT JABALPUR
                                                        RP No. 94 of 2020
                                               (MANGLA KAROLIYA Vs KALURAM AND OTHERS)

                      Dated : 12-04-2022
                              Shri R. K. Verma, learned Senior Counsel with Shri Rammurti, learned

                      counsel for the petitioner.
                              Shri Pranay Shukla, learned counsel for the respondent nos. 6 and 7.

Issue notice to the respondent no.9 on payment of process fee within seven days.

Trial Court is directed not to pass final judgment in civil suit till the next date

of hearing.

Counsel appearing for the petitioner is also directed to serve a copy of the petition by humdust to the counsel who was appearing in M.P.No. 5276/2019.

Registry is directed list this review petition along with record of Miscellaneous Petition No. 5276/2019 after two weeks.

(VISHAL DHAGAT) JUDGE

DUBEY/-

Signature
 SAN      Not
Verified

Digitally signed by
ARVIND KUMAR
DUBEY
Date: 2022.04.13
12:30:06 IST