Madhya Pradesh High Court
Kuldeep Saxena vs Pradeep Saxena on 22 April, 2017
MCRC-622-2017
(KULDEEP SAXENA Vs PRADEEP SAXENA)
22-04-2017
Common Order
1 2 3 4 5 Advocate for Advocate for List on the date S. the the Case No. No. applicant(s) respondents/ State 17 MCRC 1584/16 Shri MM Mishra Shri RS Parmar After a week 14 CRR 45/16 None Shri RS Parmar After vacation MCRC 12 Shri N. Jagtap After 2 weeks 9292/2015 7 MCRC 622/17 Shri Vikas Soni After 2 weeks 5 CRR 260/17 None Shri RS Parmar After 2 weeks 3 MCRC 12809/16 None After 3 weeks 2 MCRC 12034/16 None After 2 weeks 1 Cr.A. 909/13 None Shri RS Parmar After 2 weeks
Learned Counsel for the petitioner(s)/applicant(s)/ appellant(s) prays for and is granted time to argue the matter.
List as per direction in column no.5 against the respective case.
(VED PRAKASH SHARMA) JUDGE