Madhya Pradesh High Court
Vishandas Parwani (Since Deceased) vs Shishir Khare on 9 October, 2023
Author: Dinesh Kumar Paliwal
Bench: Dinesh Kumar Paliwal
1
IN THE HIGH COURT OF MADHYA PRADESH
AT JABALPUR
MCRC No. 26983 of 2018
(VISHANDAS PARWANI (SINCE DECEASED) AND OTHERS Vs SHISHIR KHARE)
Dated : 09-10-2023
Shri Siddhant Kochar - Advocate for the petitioners.
None for the respondent.
On perusal of the petition, it reveals that there is a sole respondent Shishir Khare. Therefore, it appears that order dated 14.08.2023 about filing of process fee for service of notice upon respondent Nos.2, 3 and 4 which was passed in the connected case i.e. M.Cr.C. No.15044 of 2016 has been wrongly typed in this case also. Hence, order directing payment of process fee and issuance of notice to respondent Nos.2, 3 and 4 in this case i.e. M.Cr.C. No.26983 of 2018 is hereby recalled.
As prayed, list this case after four weeks alongwith M.Cr.C. No.15044 of 2016.
In the meantime, I.R., if any, granted earlier shall remain in force till the next date of hearing.
(DINESH KUMAR PALIWAL) JUDGE @shish Signature Not Verified Signed by: ASHISH KUMAR JAIN Signing time: 10/10/2023 11:36:01 AM