Sanni Gabda vs Jayendra Abad
2022 Latest Caselaw 9868 MP

Citation : 2022 Latest Caselaw 9868 MP
Judgement Date : 18 July, 2022

Madhya Pradesh High Court

Sanni Gabda vs Jayendra Abad on 18 July, 2022

Author: Deepak Kumar Agarwal

                                                1
                       IN THE HIGH COURT OF MADHYA PRADESH
                                    AT GWALIOR
                                       MP No. 2948 of 2022
                               (SANNI GABDA Vs JAYENDRA ABAD AND OTHERS)

           Dated : 18-07-2022
                 Shri B.D. Jain, learned counsel for the petitioner.

                 Issue notice to the respondents on payment of process fee within seven

working days. Notice be made returnable within four weeks.

As an interim measure, till the next date of hearing, the appellate Court is directed not to pronounce judgment.

Certified copy as per rules.

(DEEPAK KUMAR AGARWAL) JUDGE

mani

SUBASRI MANI 2022.07.19 11:51:12

-07'00'

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