Madhya Pradesh High Court
Smt.Kanak Mala vs Pankaj Gupta on 10 July, 2018
1
THE HIGH COURT OF MADHYA PRADESH
F.A. No.134/2011
(Smt. Kanak Mala Vs. Pankaj Gupta)
Gwalior, Dated: 10.07.2018
Shri Anand Bharadwaj, learned counsel for the
appellant.
Shri Anmol Khedkar, learned counsel for the
respondent.
Today, the case is listed for consideration of I.A. No.1120/2018 filed under Section 13(6) of the M.P. Accommodation Control Act, 1961 for staying of the defence of the tenant for non-disputed land.
Learned counsel for the respondent prays for and is granted three weeks' time to file reply to the above mentioned IA.
Let it be listed in the week commencing 6th August, 2018.
(Ashok Kumar Joshi) SS Judge Digitally signed by SATEESH KUMAR SEN Date: 2018.07.11 15:20:28 +05'30'