Madhya Pradesh High Court
Raj Kushwaha (Minor) vs Aman @ Vipul Agrawal on 30 April, 2016
MA-5-2016
(RAJ KUSHWAHA (MINOR) Vs AMAN @ VIPUL AGRAWAL)
30-04-2016
Shri Kapil Patwardhan, counsel for the appellant.
Heard on admission.
Admit.
Let record of the Tribunal be requisitioned.
Let notice of this miscellaneous appeal be issued to the
respondent by RAD as well as ordinary mode, returnable in
six weeks.
Let requisites for the same be filed within a week. Subject to aforesaid, let the matter be processed for final hearing in due course.
(C V SIRPURKAR) JUDGE