Madhya Pradesh High Court
Smt. Champa Bai vs Kalyan Singh on 18 September, 2019
Author: Subodh Abhyankar
Bench: Subodh Abhyankar
1 MP-5632-2018
The High Court Of Madhya Pradesh
MP-5632-2018
(SMT. CHAMPA BAI Vs KALYAN SINGH)
4
Jabalpur, Dated : 18-09-2019
Shri Ravi Dwivedi, learned counsel for the petitioner.
None for the private respondents.
Ms. Supriya Singh, learned P.L. for the respondent/ State. Dasti notice be served on the respondents on payment of fresh P.F. Learned counsel for the petitioner is directed to obtain Dasti notice from the Registry on payment of fresh P.F. and furnish the same to the respondents or their counsel through the trial Court so as to facilitate expeditious disposal of the case.
List the case on 3.10.2019 for final hearing at motion hearing stage.
(SUBODH ABHYANKAR) JUDGE Vikram Digitally signed by VIKRAM SINGH Date: 19/09/2019 13:56:12