Madhya Pradesh High Court
Mohini Jain vs Shri Narhari on 27 April, 2026
Author: Milind Ramesh Phadke
Bench: Milind Ramesh Phadke
1 CONC-2762-2024
IN THE HIGH COURT OF MADHYA PRADESH
AT GWALIOR
CONC No. 2762 of 2024
(MOHINI JAIN Vs SHRI NARHARI AND OTHERS )
Dated : 27-04-2026
Shri Raj Bahadur Singh Tomar - Advocate for the petitioner.
Shri Karan Virwani, learned counsel for the respondent [R-2].
On 13.03.2026, this Court, by way of last indulgence, granted four weeks' time to the respondents to file a compliance report/reply, failing which this Court observed that it would be constrained to pass an order directing the personal presence of the respondents.
Today, learned counsel for the respondents submits that compliance of the order shall be made within a period of two weeks.
In the interest of justice, this Court grants two weeks' time to comply with the order, failing which the concerned respondents shall remain personally present before this Court on the next date of hearing.
List the matter on 11.05.2026.
(MILIND RAMESH PHADKE) JUDGE (aspr) Signature Not Verified Signed by: ASHISH PAWAR Signing time: 28-04-2026 15:46:38