Madhya Pradesh High Court
Vallabh vs Madanlal on 7 December, 2016
-1-
Writ Petition No.6913/2016
07/12/2016
Shri A. K. Shrivastava, learned counsel for the
petitioner.
Shri Rishi Shrivastava, learned counsel for the
respondents No.1 to 5 prays for time to argue the matter as
he has filed his Vakalatnama today itself.
He is granted time.
In the meanwhile, further proceedings in Civil Suit No.15-A/2016 pending before II Civil Judge, Class-II, Sarangpur, Distt. Rajgarh shall remain stayed, till the next date of hearing.
Office to list the matter alongwith service report in respect of other respondents on 14/02/2017 .
Certified Copy as per rules.
(S. C. SHARMA) JUDGE Tej