Firm Dinesh Kumar Dashrathmal Through ... vs Shri Rishabhchand Tekchand Trust ...
2024 Latest Caselaw 15728 MP

Madhya Pradesh High Court

Firm Dinesh Kumar Dashrathmal Through ... vs Shri Rishabhchand Tekchand Trust ... on 27 May, 2024

Author: Pranay Verma

Bench: Pranay Verma

                                                                   1
                                          IN THE HIGH COURT OF MADHYA PRADESH
                                                        AT INDORE
                                                          MP No. 2679 of 2024
                               (FIRM DINESH KUMAR DASHRATHMAL THROUGH PROPRIETOR DILIP KUMAR MEHTA Vs SHRI
                               RISHABHCHAND TEKCHAND TRUST KHACHROD THROUGH TRUSTEES SURESHCHANDRA AND
                                                                OTHERS)

                           Dated : 27-05-2024
                                    Shri M.A. Mansoori - Advocate for the petitioner.

                                    Heard on the question of admission.
                                    Issue notice to respondents.

Let notice be issued to the respondents through trial Court also. Notice

shall be served by the trial Court either to the respondents themselves or to the counsel appearing for them, in order to facilitate expeditious disposal of the petition.

On payment of process fee, office is also directed to handover notice to the counsel for the petitioner, who shall deliver the notice to the trial Court for its service to the respondents by the trial Court, as aforesaid.

List in the second week of July, 2024.

Till next date of hearing, the final judgment be not passed.

(PRANAY VERMA) JUDGE

Shilpa