Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0]

Madhya Pradesh High Court

Smt. Mamta Pandey vs Mohammad Sharif Raiyn on 25 April, 2022

Author: Arun Kumar Sharma

Bench: Arun Kumar Sharma

                                                                        1
                                                 IN THE HIGH COURT OF MADHYA PRADESH
                                                              AT JABALPUR
                                                                  SA No. 976 of 2022
                                                  (SMT. MAMTA PANDEY Vs MOHAMMAD SHARIF RAIYN AND OTHERS)

                                  Dated : 25-04-2022
                                          Mr. A. Singh, learned counsel for the appellant.

                                          Mr. S. Pandey, learned Panel Lawyer for the State.
                                          Heard on the question of admission as well as on I.A No.4139/2022.
                                          Issue notices on I.A. No.4139/2022 to the respondents on payment of

process fee within a period of seven working days by both modes.

Notices be made returnable within four weeks.

In the meanwhile, record of the courts below be called for.

(ARUN KUMAR SHARMA) JUDGE julie Signature Not Verified SAN Digitally signed by JULIE SINGH Date: 2022.04.26 11:09:56 IST