Madhya Pradesh High Court
Binni Bai vs Malgujar on 5 January, 2018
1
THE HIGH COURT OF MADHYA PRADESH
S.A. No.280 of 2014
Gwalior, Dated 05.01.2018
Shri Rinkesh Goyal, learned counsel for the
appellant.
Shri S.K. Shrivastava, learned counsel for the
respondent No. 1.
Let a copy of each of the interlocutory applications No. 4291/2014, 3693/2016, 3694/2016, 3695/2016, 3696/2016, 19042/2017 and 19043/2017 be served on learned counsel for respondent No.1.
Issue notice to the legal representatives of respondents No.2, 4 and 5 respectively.
Process fee by registered acknowledgment due post within a period of seven days and be made returnable within a period of four weeks.
(Sanjay Yadav) Judge pwn*