Ramswaroop Chaiya vs Parmanand Khatri
2022 Latest Caselaw 6431 MP

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               IN THE HIGH COURT OF MADHYA PRADESH
                            AT GWALIOR
                              CRR No. 3574 of 2021
                        (RAMSWAROOP CHAIYA Vs PARMANAND KHATRI)

Dated : 28-04-2022
       Shri Anant Kumar Bansal, learned counsel for the petitioner.

       Shri Nakul Khedkar, learned counsel for the respondent.

It is submitted by learned counsel for the petitioner that the whole amount, as was required to be deposited as per the judgment, has been deposited.

Learned counsel for the respondent seeks further time to verify the aforesaid factum.

Time is granted.

As prayed, list this case on 4/5/2022. Meanwhile, it is hereby directed that the petitioner be not arrested till next date of hearing.

(RAJEEV KUMAR SHRIVASTAVA) JUDGE

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PAWAN KUMAR 2022.04.28 15:57:49 +05'30'