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Motilal Kewat vs Baijnath Kewat
2023 Latest Caselaw 12852 MP

Citation : 2023 Latest Caselaw 12852 MP
Judgement Date : 8 August, 2023

Madhya Pradesh High Court
Motilal Kewat vs Baijnath Kewat on 8 August, 2023
Author: Dwarka Dhish Bansal
                                                            1
                                     IN THE HIGH COURT OF MADHYA PRADESH
                                                  AT JABALPUR
                                                      FA No. 1484 of 2023
                                      (MOTILAL KEWAT AND OTHERS Vs BAIJNATH KEWAT AND OTHERS)

                         Dated : 08-08-2023
                               None for the appellant.

                               Shri Satish Pateriya, learned Panel lawyer for respondent/State.

Perused the judgment and decree. The appeal being arguable, is admitted for final hearing. Issue notice of final hearing and on I.A. No.9059/2023 to the respondents

on payment of process fee within seven working days, failing which, the appeal shall stand dismissed without further reference to the Court.

In the meantime, record of the Court below be also requisitioned. I f appeal survives, list for further consideration of I.A. No.9059/2023 after service of notice on the respondents.

(DWARKA DHISH BANSAL) JUDGE

RS

Signature Not Verified Signed by: RASHMI RONALD VICTOR Signing time: 8/9/2023 12:12:48 PM

 
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