Madhya Pradesh High Court
Bagmal Jain Thr Manoj Kumar Jain vs Devendra Kumar Jain on 2 December, 2016
WP-8361-2016
(BAGMAL JAIN THR MANOJ KUMAR JAIN Vs DEVENDRA KUMAR JAIN)
02-12-2016
Shri D.D. Bansal, learned counsel for the petitioner.
Heard on the question of admission.
Issue notice to the respondents on payment of process fee
by RAD mode within seven days.
Also heard on I.A.No.7871/16, an application for issuance of ad-intermi-writ.
In the meanwhile, the further proceedings in Civil Suit No.643-A/2014 pending before the Court of IIIrd Civil Judge, Class-II, Mungaoli, shall remain stayed till the next date of hearing.
Certified copy as per rules.
(S.A. DHARMADHIKARI) JUDGE mani