Madhya Pradesh High Court
Rajendra Puri vs Prakash Puri on 16 June, 2021
Author: Sushrut Arvind Dharmadhikari
Bench: Sushrut Arvind Dharmadhikari
1
THE HIGH COURT OF MADHYA PRADESH,
BENCH AT GWALIOR
MCRC-21101-2021
(Rajendra Puri & Ors. Vs. Prakash Puri & Ors.)
Gwalior, Dated : 16/06/2021
Shri Prashant Sharma, learned counsel for the petitioners.
Issue notice to the respondents on payment of process fee by
RAD mode within seven working days, failing which this petition shall stand dismissed automatically without further reference to the Bench. Notices be made returnable within four weeks.
Till next date of hearing, parties are directed to maintain status quo as it exists today.
List the case after four weeks.
(S.A. Dharmadhikari) Judge rahul RAHUL SINGH PARIHAR 2021.06.18 10:14:39 +05'00'