Madhya Pradesh High Court
Suneel Chugh vs Moolji Bhai on 13 December, 2022
Author: Subodh Abhyankar
Bench: Subodh Abhyankar
1
IN THE HIGH COURT OF MADHYA PRADESH
AT INDORE
MP No. 5739 of 2022
(SUNEEL CHUGH Vs MOOLJI BHAI)
Dated : 13-12-2022
Shri Vinay Saraf, Senior counsel with Shri Rahul Maheshwari, counsel
for the petitioner.
Heard on the question of admission.
Let notice be issued to the respondent through trial Court only. Notice
shall be served by the trial Court either to the respondent himself or to the counsel appearing for him, in order to facilitate expeditious disposal of the petition.
On payment of process fee within a week, Office is also directed to handover notice to the counsel for the petitioner, who shall deliver the notice to the trial Court for its service to the respondent by the trial Court, as aforesaid.
Notice be made returnable within four weeks. List the matter on 18.01.2023.
(SUBODH ABHYANKAR) JUDGE Pankaj Signature Not Verified Signed by: PANKAJ PANDEY Signing time: 13-12-2022 17:24:22