Madhya Pradesh High Court
Manjula Singh Chouhan vs Shri Vishal Singh Chouhan on 2 July, 2018
1 CRR-1943-2018
The High Court Of Madhya Pradesh
CRR-1943-2018
(MANJULA SINGH CHOUHAN Vs SHRI VISHAL SINGH CHOUHAN)
1
Jabalpur, Dated : 02-07-2018
Shri Ankita Saxena, counsel for the applicant.
Heard on admission.
Admit.
Issue notice to the respondent on payment of process fee within
three working days by both the modes.
Notice be made returnable within four weeks.
(SMT. ANJULI PALO) JUDGE vidya Digitally signed by SREEVIDYA Date: 2018.07.03 17:02:23 +05'30'