Harish Chand Manvare vs Kailash Sonkiya
2022 Latest Caselaw 7169 MP

                                                                          1
                                                IN THE HIGH COURT OF MADHYA PRADESH
                                                             AT JABALPUR
                                                                   MP No. 4764 of 2021
                                                      (HARISH CHAND MANVARE Vs KAILASH SONKIYA AND OTHERS)

                                   Dated : 11-05-2022
                                          Shri Anurag Gohil, learned counsel for the petitioner.

                                          Is s ue notice to the respondents by both the modes on payment of

process fee within seven working days. Notice be made returnable within four weeks.

List after summer vacation. Till the next date of hearing, final judgment shall not be pronounced by

the trial Court.

(SMT. ANJULI PALO) JUDGE

rj

Signature Not Verified SAN

Digitally signed by RAJESH KUMAR JYOTISHI Date: 2022.05.11 18:31:27 IST