Madhya Pradesh High Court
Amit Shivastava vs Smt. Akanksha Shrivastava on 22 March, 2018
THE HIGH COURT OF MADHYA PRADESH
CRR-1179-2018
(AMIT SHIVASTAVA Vs SMT. AKANKSHA SHRIVASTAVA)
1
Jabalpur, Dated : 22-03-2018
Ms. Premlata Lokhande, learned counsel for the petitioner.
Let notice on I.A. No. 4161/2018 be issued to the respondent on
payment of process fee within six working days by ordinary as well as RAD mode. Notice be made returnable within four weeks.
sh List the case after four weeks.
e ad (SUSHIL KUMAR PALO) Pr JUDGE a Digitally signed by RAJESH T MAMTANI hy Date: 2018.03.23 13:44:12
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