Madhya Pradesh High Court
Arvind Kumar S/O Chunnilal Kamlya Thr. ... vs Trilok Kumar on 16 August, 2021
Author: Subodh Abhyankar
Bench: Subodh Abhyankar
1 MP-2480-2021
The High Court Of Madhya Pradesh
MP-2480-2021
(ARVIND KUMAR S/O CHUNNILAL KAMLYA THR. CONSTITUTED ATTORNEY SMT. CHANCHAL Vs
TRILOK KUMAR)
1
Indore, Dated : 16-08-2021
Heard through Video Conferencing.
Shri J.B. Mehta, learned counsel for the petitioner.
On payment of process fees, let notice be issued to the respondent
through the trial Court only. Notice shall be served by the trial Court either to the respondents themselves or to the counsel appearing for them, in order to facilitate expeditious disposal of the petition. Notice be made returnable within three weeks'.
On payment of process fees within one week, Office is also directed to handover notice to the counsel for the petitioner, who shall deliver the notice to the trial Court for its service to the respondents by the trial Court, as aforesaid.
Let the matter be listed on 07/09/2021.
(SUBODH ABHYANKAR)
JUDGE
sumathi
Signature Not Verified
VerifiedDigitally
Digitally signed by
SAN SUMATHI
JAGADEESAN
Date: 2021.08.17
12:24:00 IST