Madhya Pradesh High Court
Middle India Radhasoami Charitable ... vs Ram Kishore on 17 September, 2019
Author: Sanjay Dwivedi
Bench: Sanjay Dwivedi
1 CONC-2257-2019
The High Court Of Madhya Pradesh
CONC-2257-2019
(MIDDLE INDIA RADHASOAMI CHARITABLE SOCIETY DAYA BAGH AGRA Vs RAM KISHORE)
1
Jabalpur, Dated : 17-09-2019
Shri Manoj Sharma, learned counsel for the petitioner.
Heard on the question of admission.
Let notice be issued to the respondents on payment of process fee
within a period of seven days by ordinary as well as RAD mode.
As prayed, certified copy be given as per rules.
(SANJAY DWIVEDI) JUDGE Devashish Digitally signed by DEVASHISH MISHRA Date: 18/09/2019 12:12:24