Sobran vs Rambharosi
2022 Latest Caselaw 2508 MP

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                                          The High Court Of Madhya Pradesh
                                                    MP No. 2196 of 2021
                                                        (SOBRAN Vs RAMBHAROSI AND OTHERS)

 Gwalior, Dated : 22-02-2022
                                    Shri Tajjudin Khan, Advocate for the petitioner.

                                    Learned counsel for the petitioner submits that he has complied with the
order dated 27/10/2021 and filed the relevant order-sheets.
                                    Heard on admission
                                    Issue notice to the respondents on payment of process fee through Ordinary

as well as RAD mode within three working days. Notice be made returnable within

four weeks.

In view of the facts and circumstances of this case, it is directed that the trial Court shall not deliver the judgment during pendency of present petition before this Court.

List the case after two weeks.

(SUNITA YADAV) JUDGE

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VIPIN KUMAR AGRAHARI 2022.02.23 14:23:31 VALSALA VASUDEVAN 2018.10.26 15:14:29 -07'00' +05'30'