Madhya Pradesh High Court
Smt. Rekha Jain vs Sunil Kumar Jain on 19 June, 2019
1 CRR-2572-2019
The High Court Of Madhya Pradesh
CRR-2572-2019
(SMT. REKHA JAIN Vs SUNIL KUMAR JAIN)
1
Jabalpur, Dated : 19-06-2019
None for the applicant.
Shri Sharad Singh, learned P.L. for the respondent No.3/State.
On payment of P.F. within a period of seven working days, notice for admission as well as I.A.No.9348/2019 be issued to the respondent Nos. 1 and 2 by registered AD as well as ordinary mode, notices be made returnable within a period of three weeks.
List the matter after six weeks.
(RAJENDRA KUMAR SRIVASTAVA) JUDGE sp Digitally signed by SAVITRI PATEL Date: 20/06/2019 10:43:04