Manohar Singh vs Lalkunwar Bai
2023 Latest Caselaw 1678 MP

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                                        IN THE HIGH COURT OF MADHYA PRADESH
                                                      AT INDORE
                                                            MP No. 3803 of 2021
                                                (MANOHAR SINGH Vs LALKUNWAR BAI AND OTHERS)

                           Dated : 30-01-2023
                                  Counsel appearing on behalf of Ms. Nidhi Bohra, learned counsel for

                           the petitioner.

                                  Although notices were issued by this Court on 25.04.2022, but the matter
                           is listed in default and there is an interim order in favour of the petitioner,
                           directing the trial Court not to pass the judgment; and in such circumstances,

                           now the petitioner is directed to serve the respondent (s) through trial Court

only. Notice shall be served by the trial Court either to the respondent (s) himself / herself or to the counsel appearing for him / her, in order to facilitate expeditious disposal of the petition.

On payment of Process Fee (PF) within a period of one week, Office is also directed to handover notice to the counsel for the petitioner (s), who shall deliver the notice to the trial Court for its service to the respondent (s) by the trial Court, as aforesaid. Notices shall be made returnable within three weeks.

Let the matter be listed on 22.02.2023. Interim relief, if any, granted earlier by this Court shall continue to operate till the next date of hearing.

(SUBODH ABHYANKAR) JUDGE

rcp

Signature Not Verified Signed by: RAMESH CHANDRA PITHWE Signing time: 30-01-2023 17:53:11