Madhya Pradesh High Court
Ranjit Alias Bhaiyu Mohite vs Smt. Nandita Singh on 7 October, 2020
Author: Vishal Mishra
Bench: Vishal Mishra
1 MP-2692-2020
The High Court Of Madhya Pradesh
MP-2692-2020
(RANJIT ALIAS BHAIYU MOHITE Vs SMT. NANDITA SINGH AND OTHERS)
1
Gwalior, Dated : 07-10-2020
Heard through Video Conferencing.
Shri Santosh Agarwal, learned counsel for the petitioner.
Shri Udit Saxena, learned Panel lawyer for the respondent/State.
Issue notice to the respondents on payment of process fee by RAD mode within seven working days, failing which this petition shall stands dismissed without reference to the Court.
Notice be made returnable within four weeks. Looking to the controversy involved in the matter, parties are directed not to create any third party interest till the next date of hearing.
List the matter in week commencing 9.11.2020. E-copy of this order be provided to the petitioner. It is made clear that E-copy of this order shall be treated as certified copy for practical purposes in respect of this order.
(VISHAL MISHRA) JUDGE Pawar ASHISH PAWAR 2020.10.07 16:17:40 +05'30'