Madhya Pradesh High Court
Karansingh vs Omprakash on 11 January, 2016
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R.P. No.04/2016
11.01.2016
Shri R.N. Dave, learned counsel for the petitioner.
Heard on I.A. No.246/2016, an application filed under
section 5 of Limitation Act seeking condonation of delay.
Issue notice of the said IA to the respondents on payment
of process by registered as well as ordinary mode within a week. Notice be made returnable within two weeks, thereafter.
Failure to pay the process within the stipulated time and the petition shall be dismissed without reference to this Court.
List after service of notice on the respondents.
(Smt. S.R. Waghmare) Judge sourabh.