Madhya Pradesh High Court
Smt. Shahjahan Begum vs Smt. Bibbi Begum on 11 August, 2017
WP-5108-2017
(SMT. SHAHJAHAN BEGUM Vs SMT. BIBBI BEGUM)
11-08-2017
Shri R.K. Soni, learned counsel for the petitioner.
Heard on the question of admission as well as IA No.
4965/2017, an application for interim relief.
Issue notice on IA No. 4965/2017 to the respondents on
payment of process fee through Ordinary as well as Registered A.D. mode within three working days. Notice be made returnable within six weeks.
Till the next date of hearing, effect and operation of the impugned order dated 17.07.2017 passed by Board of Revenue, Gwalior in Case No. 1076-1/2017 shall remain stayed.
Certified copy as per rules.
(ANAND PATHAK) JUDGE (LJ*)