Madhya Pradesh High Court
Smt Maya Sahoo vs Uttam Sahoo on 4 September, 2020
Author: Mohammed Fahim Anwar
Bench: Mohammed Fahim Anwar
1 CRR-6142-2019
The High Court Of Madhya Pradesh
CRR-6142-2019
(SMT MAYA SAHOO AND OTHERS Vs UTTAM SAHOO)
2
Jabalpur, Dated : 04-09-2020
Heard through Video Conferencing.
Shri Prashant Chourasia, learned counsel for the applicants.
Heard on the question of admission.
Is s ue notice against admission to the respondent on payment of
process fee within seven working days by both ordinary as well as registered A/D mode.
Notice be made returnable within four weeks.
(MOHD. FAHIM ANWAR) JUDGE taj Signature Not Verified SAN Digitally signed by TAJAMMUL HUSSAIN KHAN Date: 2020.09.04 16:56:32 IST