Vishwanath vs Shokh Lal
2023 Latest Caselaw 7822 MP

                                                               1
                                       IN THE HIGH COURT OF MADHYA PRADESH
                                                    AT JABALPUR
                                                        MP No. 2389 of 2023
                                            (VISHWANATH AND OTHERS Vs SHOKH LAL AND OTHERS)

                          Dated : 11-05-2023
                                Shri P.K. Pathak- Advocate for the petitioners.

                                Heard on the question of admission.
                                Petition being arguable is admitted for hearing.
                                Issue notice on admission to the respondents on payment of process fee

within seven working days, failing which this petition shall stand dismissed

without further reference to the Court.

Notice be made returnable within four weeks. It is directed that the trial Court may proceed with the trial but shall not pass the final judgment till the next date of hearing.

C.C. as per rules.

(ACHAL KUMAR PALIWAL) JUDGE

sh

Signature Not Verified Signed by: S HUSHMAT HUSSAIN Signing time: 5/12/2023 10:25:20 AM