Madhya Pradesh High Court
Deepak Sharma vs Jabalpur Development Authority on 9 May, 2018
THE HIGH COURT OF MADHYA PRADESH
WP-9909-2018
(DEEPAK SHARMA Vs JABALPUR DEVELOPMENT AUTHORITY)
1
Jabalpur, Dated : 09-05-2018
Shri V.S. Shroti, learned senior counsel with Shri Vikram Johri,
learned counsel for the petitioner.
Heard on the question of admission and interim relief.
Issue notice to the respondents on payment of process-fee within
sh one week.
e Till the next date of hearing, the respondents are restrained from ad allotting the plot in question to any third party.
List after four weeks. Certified Copy as per rules.
Pr a hy (PRAKASH SHRIVASTAVA) ad JUDGE M of rt Prachi ou Digitally signed by PRACHI KUNTE Date: 2018.05.11 03:13:35 -07'00' C h ig H