Madhya Pradesh High Court
Rajendra Prasad vs Municipal Council Itarsi on 1 July, 2022
Author: Dwarka Dhish Bansal
Bench: Dwarka Dhish Bansal
1
IN THE HIGH COURT OF MADHYA PRADESH
AT JABALPUR
FA No. 599 of 2020
(RAJENDRA PRASAD Vs MUNICIPAL COUNCIL ITARSI)
Dated : 01-07-2022
Shri Saket Mallik, Advocate on behalf of Shri Siddharth Gulatee,
Advocate for the appellant.
Shri N.K. Mishra, Advocate for the respondent.
Learned counsel for the appellant submits that there is no default as has been pointed out by the Registry.
Office is directed to check the same and if there is no default then after ignoring the default list the case for further orders before this Court in the week commencing 11.07.2022.
(DWARKA DHISH BANSAL)
JUDGE
Pallavi
Signature
SAN Not
Verified
Digitally signed by
KUMARI PALLAVI
SINHA
Date: 2022.07.02
17:18:39 IST