Madhya Pradesh High Court
Sanjeev vs Kailash Chandar Jain on 17 June, 2016
M.A. No.1063/2015
17/06/2016
Shri R.P. Gupta, Advocate for the appellant.
Heard on the question of admission.
Admit.
Issue notice to the respondents on payment of
process fee within seven working days, returnable within six weeks.
Let the record of the Claims Tribunal be requisitioned. List thereafter.
(Rohit Arya) Judge SS