Citation : 2022 Latest Caselaw 6765 MP
Judgement Date : 5 May, 2022
1
IN THE HIGH COURT OF MADHYA PRADESH
AT GWALIOR
MP No. 1895 of 2022
(ASHOK GUPTA Vs SMT. SAVITRI DEVI BANSAL (DIED) AND OTHERS)
Dated : 05-05-2022
Mr. Ram Krishna Soni, learned counsel for the petitioner.
Let notice be issued to respondents on payment of process fee within seven
working days. Notice be made returnable within four weeks.
List thereafter.
In view of the facts and circumstances of the case, learned trial Court is directed not to pass the judgment till next date of hearing.
Certified copy as per rules.
(SUNITA YADAV) JUDGE
bj/-
BARKHA SHARMA 2022.05.0 5 17:25:45 +05'30'
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