Hussain Beg vs Shajad Beg
2023 Latest Caselaw 18209 MP

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                                        IN THE HIGH COURT OF MADHYA PRADESH
                                                      AT INDORE
                                                         SA No. 2592 of 2023
                                                        (HUSSAIN BEG Vs SHAJAD BEG)

                         Dated : 31-10-2023
                                  Shri Navneet Kishore Verma, counsel for the appellant.

                                  Issue notice to the respondent on payment of process-fee within seven

working days by RAD mode. Notice be made returnable within four weeks.

Record of the Court below be called for. Till the next date of hearing, the effect and operation of impugned judgment passed by the Court below is stayed.

List immediately after receipt of the record. Certified copy as per Rules.

(ACHAL KUMAR PALIWAL) JUDGE

Arun/-

Signature Not Verified Signed by: ARUN NAIR Signing time: 31-10-

2023 19:47:49