Mo. Khushanud vs Nagar Parishad Dahi
2024 Latest Caselaw 6731 MP

Madhya Pradesh High Court

Mo. Khushanud vs Nagar Parishad Dahi on 5 March, 2024

Author: Vijay Kumar Shukla

Bench: Vijay Kumar Shukla

                                                                1
                                         IN THE HIGH COURT OF MADHYA PRADESH
                                                       AT INDORE
                                                          CRR No. 90 of 2024
                                             (MO. KHUSHANUD Vs NAGAR PARISHAD DAHI AND OTHERS)

                           Dated : 05-03-2024
                                    Shri Vimal Kumar Gangwal, learned counsel for the applicant.

                                    Shri Sagar Muley, learned Panel Lawyer for respondent/State.

Issue notice to the respondent No.1 on admission as well as on IA No.303/2024.

On payment of PF within 3 working days, Dasti notice be handed over to the counsel for the applicant to serve the respondent No.1. The service

report of respondent No.1 shall be filed by the applicant, failing which, the petition shall stand dismissed without reference to the Court.

It is directed that if the final judgment is not already passed, the same shall not be passed till the next date of hearing without leave of this Court.

CC as per rules.

(VIJAY KUMAR SHUKLA) JUDGE

soumya