Rajendra Singh vs Rajendra Singh
2022 Latest Caselaw 7894 MP

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                   IN THE HIGH COURT OF MADHYA PRADESH
                                AT GWALIOR
                                        MP No. 1695 of 2022
                              (RAJENDRA SINGH Vs RAJENDRA SINGH AND OTHERS)

Dated : 15-06-2022
        Shri SN Seth, counsel for the petitioner.

        Heard on the question of admission as well as on interim relief.
        It is submitted by the learned counsel for the petitioner except
respondents no.1 and 2 remaining respondents are proforma respondents,

therefore, they may be dispensed with services.

S inc e Shri GP Chaursaiya, Government Advocate accepts advance

notice on behalf of respondent No.14/ State, therefore, no notice is required to be issued to State.

Issue notice to respondents No.1 and 2 on payment of process fee within seven working days.

Meanwhile, subject to disposal of this petition, no final judgment or order shall be passed by the Court below.

CC as per rules.

(RAJEEV KUMAR SHRIVASTAVA) JUDGE

MKB

Digitally signed by MAHENDRA BARIK Date: 2022.06.15 18:45:34 +05'30'