Madhya Pradesh High Court
The Municipal Corporation Jabalpur vs Simplex Meinhardt Jv Simplex House on 20 September, 2022
Author: Anjuli Palo
Bench: Anjuli Palo
1
IN THE HIGH COURT OF MADHYA PRADESH
AT JABALPUR
CR No. 563 of 2018
(THE MUNICIPAL CORPORATION JABALPUR AND OTHERS Vs SIMPLEX MEINHARDT JV SIMPLEX
HOUSE)
Dated : 20-09-2022
Mr. Arpan Pawar, learned counsel for the applicant.
Mr. R.K. Sanghi, learned counsel for the respondent pleads no
instruction.
In view of the above, it is thought appropriate to issue fresh notice to the respondent. Hence, on payment of PF by registered post with acknowledgement due as well as ordinary mode within a week, issue notice of this case to the respondent, returnable within three weeks.
List the case after three weeks. Interim order passed on earlier occasion on 04.09.2018 shall continue till next date of hearing.
(SMT. ANJULI PALO) JUDGE ks Signature Not Verified SAN Digitally signed by KOUSHALENDRA SHARAN SHUKLA Date: 2022.09.20 18:10:09 IST