Madhya Pradesh High Court
Shri Rawatpura Sarkar Lok Kalyan Trust ... vs Jiwaji University, Gwalior Thr. on 11 July, 2017
WP.4089.2017
11.07.2017
Shri Sandeep Singh Bhadoriya, learned counsel
for the petitioners.
Shri R.P. Singh, learned counsel appears on
behalf of respondent No.2 on advance notice.
Let a copy of the memo of petition along with its documents be served on learned counsel for respondent No.2 within three days.
Response be filed within a period of 15 days thereafter.
In the meantime, interim order as in W.P.No.3719/2017.
Office is directed to reflect the name of Shri R.P. Singh as learned counsel appearing on behalf of respondent No.2.
Meanwhile, on taking steps by the petitioner, notice be issued to respondent No.1 Process fee within three days by registered post against acknowledgment due, returnable within fifteen days. Petitioner is, however, also permitted to serve Dasti Notice on respondent No.1. Requisites within three days.
(Sanjay Yadav) (S.K. Awasthi)
Judge Judge
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