Madhya Pradesh High Court
Middle India Radhasoami Charitable ... vs Chain Singh on 18 September, 2019
Author: Subodh Abhyankar
Bench: Subodh Abhyankar
1 CONC-2321-2019
The High Court Of Madhya Pradesh
CONC-2321-2019
(MIDDLE INDIA RADHASOAMI CHARITABLE SOCIETY Vs CHAIN SINGH)
1
Jabalpur, Dated : 18-09-2019
Shri Manoj Sharma, Advocate for the petitioner.
Issue notice to the respondents on payment of process fee within a
week to show cause as to why contempt proceedings be not initiated against them for the non-compliance of order dated 26.11.2018 passed in M.P. No.5640/2018.
Notice be made returnable within four weeks. List the case after four weeks along with M.P. No.5640/2018.
(SUBODH ABHYANKAR) JUDGE DV Digitally signed by DINESH VERMA Date: 19/09/2019 10:31:55