Madhya Pradesh High Court
Devendra Jain vs Bhanwandas on 7 January, 2016
CRR-2649-2014
(DEVENDRA JAIN Vs BHANWANDAS)
07-01-2016
Shri Narendra Nikhare, learned counsel for the applicant.
Shri Ajay Tamrakar, learned Panel Lawyer for the
respondent No.2/State.
Heard on the question of admission. Let notice against admission as well as on I.A. No. 24323/2014 be issued to respondent No.1 on payment of process fee within a week by ordinary mode as well as by RAD post.
The notice be made returnable after five weeks.
(SUBHASH KAKADE) JUDGE