Satish vs Prakash Chandra
2023 Latest Caselaw 12843 MP

                                                               1
                                        IN THE HIGH COURT OF MADHYA PRADESH
                                                      AT INDORE
                                                         SA No. 1874 of 2023
                                                       (SATISH Vs PRAKASH CHANDRA)

                           Dated : 08-08-2023
                                  Shri Harish Joshi- Advocate for the appellant.


                                  Heard on the question of admission.
                                  Issue notice to the respondent by RAD mode on payment of P.F. within

seven working days.

Notice be made returnable within 4 weeks.

Let the records of the Courts below be requisitioned. In the meanwhile, the execution of the judgment and decree of the trial court shall remain stayed subject to compliance of the provision of Section 13 of the M.P. Rent Control Act.

List the matter after 4 weeks. C.C. as per rules.

(HIRDESH) JUDGE

N.R.

Signature Not Verified Signed by: NARENDRA KUMAR RAIPURIA Signing time: 08-08-2023 19:31:09