Karan Singh vs Prerit Tiwari
2024 Latest Caselaw 3217 MP

Madhya Pradesh High Court

Karan Singh vs Prerit Tiwari on 2 February, 2024

Author: Pranay Verma

Bench: Pranay Verma

                                                                 1
                                         IN THE HIGH COURT OF MADHYA PRADESH
                                                       AT INDORE
                                                        MCRC No. 4314 of 2024
                                                        (KARAN SINGH Vs PRERIT TIWARI)

                           Dated : 02-02-2024
                                   Shri Amar Singh Rathore, learned counsel for the petitioner.


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

within a period of one week. Notices be made returnable in 2nd week of March, 2024.

Till next date of hearing, the appellate Court is directed not to pass final judgment in the matter.

C.c. as per rules.

(PRANAY VERMA) JUDGE

SS/-