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Madhya Pradesh High Court

Dinesh Bhattji Wale vs Dilip Bhattji Wale on 23 July, 2018

                                  1                            CRR-725-2012
        The High Court Of Madhya Pradesh
                   CRR-725-2012
                 (DINESH BHATTJI WALE Vs DILIP BHATTJI WALE)

2
Gwalior, Dated : 23-07-2018
      Shri Vaibhav Maheshwari, learned counsel for the petitioner.
      Shri Sanjeev Jain, learned counsel for respondents no.1 and 2.

Shri D.S. Tomar, learned Public Prosecutor for respondents no.3 and 4-State.

By way of last indulgence, only two days' time is granted. List on 26.07.2018. Till then, IR to continue. Failure to appear or communicate, shall result in automatic vacation of the stay order.

(VIVEK AGARWAL) JUDGE meh/-

Digitally signed by MEHFOOZ AHMED

Date: 2018.07.23 18:49:21 +05'30'