Madhya Pradesh High Court
Raja Bhaiya Verma vs Deepak Solat on 11 May, 2015
MA-4227-2011
(RAJA BHAIYA VERMA Vs DEEPAK SOLAT)
11-05-2015
Shri Kapil Patwardhan, counsel for the appellants.
Learned counsel for the appellants submits that the appellants
have deposited the remaining court fees.
Heard on admission.
The present appeal is admitted for final hearing.
Let notice of this appeal be issued to the respondents by ordinary
mode as well as RAD mode, returnable within six weeks. Process fee within a week.
Record of the Tribunal be also called for. Case be listed for further orders in the week commencing 6.7.2015.
(N.K. GUPTA) JUDGE