Hukumsingh vs Gurunamsingh
2024 Latest Caselaw 16490 MP

Madhya Pradesh High Court

Hukumsingh vs Gurunamsingh on 31 May, 2024

                                                                1
                                       IN THE HIGH COURT OF MADHYA PRADESH
                                                     AT INDORE
                                                        MA No. 3298 of 2024
                                                (HUKUMSINGH Vs GURUNAMSINGH AND OTHERS)

                           Dated : 31-05-2024
                                  Ms. Ayushi Thakur appearing on behalf of Shri Sachin Parmar,

                           learned counsel for the appellant.


                                  Heard on I.A No.5246/2024 an application for dispensing with filing of
                           certified copy of judgment dated 29.01.2024.
                                  The true copy issued by the MACT, Indore has been filed with the

                           appeal. With the aforesaid, I.A No.5246/2024 is allowed.
                                  Also, heard on the question of admission.
                                  Admit.
                                  Issue notice to the respondents on payment of process fee payable within

seven working days. Notices be made returnable within six weeks.

In the meantime, let record from the Tribunal be called for.

(GAJENDRA SINGH) JUDGE

akanksha