Madhya Pradesh High Court
Mita India Private Limited vs Mahendra Jain M/S M.K. Electronics And ... on 12 February, 2020
Author: Vandana Kasrekar
Bench: Vandana Kasrekar
1 MP-876-2020
The High Court Of Madhya Pradesh
MP-876-2020
(MITA INDIA PRIVATE LIMITED Vs MAHENDRA JAIN M/S M.K. ELECTRONICS AND ELECTRICALS)
1
Indore, Dated : 12-02-2020
Shri Tejas Parashar and Shri Lakshay Sawhney, learned counsel for the
Petitioner.
Heard learned counsel for the petitioner on the question of admission
as well as on IA No.692/2020.
Issue notice to the respondent on payment of process-fee within a
week, returnable within two weeks.
Till next date of hearing, further proceedings of Summary Suit No.RCS-B/4/2019 pending before I Civil Judge, Class-I, Dewas and the impugned order dated 16/12/2019 shall remain stayed.
As prayed, list the matter on 06/03/2020 alongwith service report. C.C. as per rules.
(MISS VANDANA KASREKAR) JUDGE Aiyer Digitally signed by Jagdishan Aiyer Date: 13/02/2020 11:21:01