Madhya Pradesh High Court
Bhanta S/O Nandkishore Deceased ... vs Banwari Lal Sharma on 19 August, 2019
1 MP-4121-2019
The High Court Of Madhya Pradesh
MP-4121-2019
(BHANTA S/O NANDKISHORE DECEASED THROUGH LEGAL REPRESENTATIVE GANGARAM Vs
BANWARI LAL SHARMA)
1
Gwalior, Dated : 19-08-2019
Shri H.K. Shukla, learned counsel for the petitioner.
Heard on the question of admission as well as on interim
relief.
Issue notice on the question of admission as well as on
interim relief to the respondents on payment of process fee by
RAD mode within five working days, failing which, this petition shall stand dismissed automatically without further reference to this Court. Notice be made returnable within four weeks.
In the meanwhile, till next date of hearing, effect and operation of impugned order dated 01/08/2019 (Annexure P/1) shall remain stayed.
Certified copy as per rules.
(S. A. DHARMADHIKARI) JUDGE Durgekar SANJAY N. DURGEKAR 2019.08.19 14:55:59 +05'30'