Madhya Pradesh High Court
Badri Prasad vs Rafiq Khan on 4 April, 2019
1 CR-494-2018
The High Court Of Madhya Pradesh
CR-494-2018
(BADRI PRASAD Vs RAFIQ KHAN)
12
Jabalpur, Dated : 04-04-2019
Shri Ashok Kumar Pandey, learned counsel for the petitioners.
Shri M.A. Usmani, learned counsel for the respondent No.1.
The respondent No.1 is represented by Shri Usmani, learned counsel, hence, no notice is required.
Issue notice to the respondents No.2, 3, 4 and 5 only on payment of process fee within seven working days by ordinary as well as RAD mode, returnable within three weeks.
The application for stay will be considered after hearing all the parties. List this matter along with C.R. No.698/2018.
(NANDITA DUBEY) JUDGE ak Digitally signed by ASHISH KOSHTA DN: c=IN, o=High Court of Madhya Pradesh, ou=Administration, postalCode=482002, st=Madhya Pradesh, 2.5.4.20=7ee89d31e9df06bf1b73a726c9eea38a87e6fe5 e9822d3548a2545743653d019, cn=ASHISH KOSHTA Date: 2019.04.04 16:48:18 +05'30' Adobe Reader version: 11.0.8