Dr. Tej Singh Ghaghre (Ghanghoriya) vs Smt. Kavita
2024 Latest Caselaw 15489 MP

Madhya Pradesh High Court

Dr. Tej Singh Ghaghre (Ghanghoriya) vs Smt. Kavita on 22 May, 2024

                                                               1
                                         IN THE HIGH COURT OF MADHYA PRADESH
                                                      AT GWALIOR
                                                       CRR No. 2503 of 2024
                                           (DR. TEJ SINGH GHAGHRE (GHANGHORIYA) Vs SMT. KAVITA)

                          Dated : 22-05-2024
                                 Shri Manoj Dwivedi - Advocate for petitioner.

                                 Issue notice to the respondent on payment of process fee by registered

as well as ordinary mode. Process fee be paid within seven working days. Notice be made returnable within a period of four weeks.

List this case after ensuing summer vacation. Till the next date of hearing, final judgment shall not be passed by the

Trial Court.

(RAJENDRA KUMAR VANI) JUDGE

Aman