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Bhartiya Bhandar vs Shri Mahadev Ji Mandir Trust ...
2023 Latest Caselaw 7620 MP

Citation : 2023 Latest Caselaw 7620 MP
Judgement Date : 9 May, 2023

Madhya Pradesh High Court
Bhartiya Bhandar vs Shri Mahadev Ji Mandir Trust ... on 9 May, 2023
Author: Achal Kumar Paliwal
                                                               1
                                       IN THE HIGH COURT OF MADHYA PRADESH
                                                    AT JABALPUR
                                                          MP No. 2590 of 2023
                                  (BHARTIYA BHANDAR Vs SHRI MAHADEV JI MANDIR TRUST POLIPATHAR JABALPUR)

                          Dated : 09-05-2023
                                  Shri J.L. Soni - Advocate for the petitioner.

                                  Heard on the question of admission.
                                  Admit.
                                  Issue notice to the respondents on payment of process fee within seven

working days by both the modes.

Notice be made returnable within four weeks. As an interim measure, trial Court is directed not to pronounce the judgment in C.S. No.131A/2009, till the next date of hearing.

List the matter on 28.6.2023. Certified copy today.

(ACHAL KUMAR PALIWAL) JUDGE

irfan

Signature Not Verified Signed by: MOHD IRFAN SIDDIQUI Signing time: 5/10/2023 11:01:49 AM

 
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