Devi Prashad Parashar vs Raju
2022 Latest Caselaw 6518 MP

                                                                         1
                              IN THE HIGH COURT OF MADHYA PRADESH
                                           AT GWALIOR
                                                                  MP No. 1710 of 2022
                                                          (DEVI PRASHAD PARASHAR Vs RAJU AND OTHERS)

Dated : 29-04-2022
       Shri Rajnish Sharma, learned counsel for the Petitioner .

           Heard.

           Learned counsel for the petitioner fairly submits that default as pointed
out by the registry has been cured.

           Let notices be issued to all the respondents on payment of process fee

within seven working days by ordinary as well as RAD modes. Notices be made returnable within four weeks.

In view of facts and circumstances of the case, Trial Court is directed not to pronounce the judgment till next date of hearing.

Certified copy as per rules.

(SUNITA YADAV) JUDGE

Durgekar

SANJAY Digitally signed by SANJAY NAMDEORAO DURGEKAR DN: c=IN, o=HIGH COURT OF MADHYA

NAMDEOR PRADESH BENCH GWALIOR, ou=HIGH COURT OF MADHYA PRADESH BENCH GWALIOR, postalCode=474001, st=Madhya Pradesh, 2.5.4.20=afa4701a2661e1fb7720c022ffc277608

AO ce55ba67f3594a641181b9ae8448e58, pseudonym=DA26B82C5BC4CAF69072CA5A1 3CA996C4169AB06, serialNumber=1190D1488DBA862FB108ED662 62DC2DC2CB9D310D73128B3A6E7B046FCF28

DURGEKAR 227, cn=SANJAY NAMDEORAO DURGEKAR Date: 2022.04.29 14:56:19 -07'00'