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Baishakhu Gond vs Prabhudayal
2022 Latest Caselaw 8588 MP

Citation : 2022 Latest Caselaw 8588 MP
Judgement Date : 28 June, 2022

Madhya Pradesh High Court
Baishakhu Gond vs Prabhudayal on 28 June, 2022
Author: Dwarka Dhish Bansal
                                                             1
                                   IN THE HIGH COURT OF MADHYA PRADESH
                                                AT JABALPUR
                                                    MP No. 1074 of 2019
                                           (BAISHAKHU GOND Vs PRABHUDAYAL AND OTHERS)

                      Dated : 28-06-2022
                            Shri Dhananjay Asati, learned counsel for the petitioner.

                            Shri Jaideep Sirpurkar, learned counsel for the respondents.

Learned counsel for the petitioner prays for and is grant time to file documents since inception of the proceedings, including the judgment and decree passed by Civil Court, within a period of two weeks.

If the documents are not filed within two weeks, the petition shall stand

dismissed without reference to the court. Interim order, if any, shall remain in operation till next date of hearing.


                                                                        (DWARKA DHISH BANSAL)
                                                                               JUDGE

                      ss




Signature
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Digitally signed by
SWETA SAHU
Date: 2022.06.30
17:19:07 IST
 

 
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