Bhagwan Maurya vs Gambhir Singh Rajput
2024 Latest Caselaw 12780 MP

Madhya Pradesh High Court

Bhagwan Maurya vs Gambhir Singh Rajput on 6 May, 2024

                                                               1
                                        IN THE HIGH COURT OF MADHYA PRADESH
                                                     AT GWALIOR
                                                          MP No. 2427 of 2024
                                           (BHAGWAN MAURYA Vs GAMBHIR SINGH RAJPUT AND OTHERS)

                           Dated : 06-05-2024
                                   Shri Prakash Braru - Advocate for petitioner.

                                   Heard learned counsel for petitioner.
                                   By the impugned order application under Order 18 Rule 16 read with
                           Section 151 CPC made by the plaintiff/petitioner has been rejected by the Court
                           below.
                                   Issue notice to the respondents on payment of process fee by registered

as well as ordinary mode. Process fee be paid within a week. Notices be made returnable within six weeks.

Till then, no final judgment shall be passed by the lower Court.

(RAJENDRA KUMAR-IV) JUDGE

Rohit