Dcb Bank Ltd. vs District Legal Service ...
2023 Latest Caselaw 13952 MP

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                                      IN THE HIGH COURT OF MADHYA PRADESH
                                                    AT INDORE
                                                       WP No. 13423 of 2023
                                  (DCB BANK LTD. Vs DISTRICT LEGAL SERVICE AUTHORITY. UJJAIN AND OTHERS)

                          Dated : 24-08-2023
                                Shri Yogendra Bhatwariya, learned counsel for the Petitioner.


                                Heard on the question of admission.
                                Issue notice to respondents on payment of process fee by RAD mode

within seven working days, failing which the present petition shall stand dismissed without further reference to the Court. Notices be made returnable

within four weeks.

Learned counsel for the petitioner has placed reliance on the judgment passed in 2022(7) SCC 776 [Canara Bank Vs. G.S. Jairama].

In the meanwhile, no coercive action be taken against the petitioner till the next date of hearing.

List the case alongwith W.P. No. 4873/2023. C.C. as per rules.

(S. A. DHARMADHIKARI) JUDGE

sh

Signature Not Verified Signed by: SEHAR HASEEN Signing time: 8/24/2023 7:21:51 PM