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Gaya Prasad vs Ramkishan
2022 Latest Caselaw 9725 MP

Citation : 2022 Latest Caselaw 9725 MP
Judgement Date : 14 July, 2022

Madhya Pradesh High Court
Gaya Prasad vs Ramkishan on 14 July, 2022
Author: Atul Sreedharan
                                                       1
                                IN THE HIGH COURT OF MADHYA PRADESH
                                             AT JABALPUR
                                                 MP No. 2982 of 2022
                                     (GAYA PRASAD AND OTHERS Vs RAMKISHAN AND OTHERS)

                Dated : 14-07-2022
                          Shri Avinash Zargar, learned counsel for the petitioners.

                          Ms. Shanti Tiwari, learned Panel Lawyer for the respondents/State.

Issue notice to the respondents No.1 to 11 on payment of process fee within five working days by both modes. Notice be made returnable within four weeks.

The trial Court is requested that it shall not pass any final judgment in this

case till the next date of hearing.

List on 23.08.2022 on the top of the list.

(ATUL SREEDHARAN) JUDGE

Priya.P

Signature Not Verified Signed by: priyanka pithawe mishra Signing time: 7/15/2022 12:32:35 PM

 
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