Ashfak Ahmed vs Must. Nasirunisha
2024 Latest Caselaw 12623 MP

Madhya Pradesh High Court

Ashfak Ahmed vs Must. Nasirunisha on 3 May, 2024

Author: Vivek Agarwal

Bench: Vivek Agarwal

                                                                1
                                        IN THE HIGH COURT OF MADHYA PRADESH
                                                     AT JABALPUR
                                                        MP No. 1690 of 2024
                                        (ASHFAK AHMED AND OTHERS Vs MUST. NASIRUNISHA AND OTHERS)

                           Dated : 03-05-2024
                                 Shri Ramsharan Rathore - Advocate for the petitioners.

                                 Shri   Manas      Mani    Verma     -   Government     Advocate    for   the
                           respondents/State.

On payment of PF by registered post with acknowledgement due within seven days, issue notice of this case to the respondents 44 to 54, returnable

within four weeks.

In addition, the petitioners are permitted to serve the aforesaid respondents who are LRs of defendant No.22 and 23 before the trial Court by Humdast through the process of trial Court.

Meanwhile, it is directed that though trial will proceed but final judgment will not be pronounced without leave of this Court.

List the case on 10.07.2024.

(VIVEK AGARWAL) JUDGE

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