Chattisgarh High Court
S. K. Jain (Sunil Kumar Jain) vs State Of Chhattisgarh 40 Sa/148/2010 ... on 12 March, 2020
HIGH COURT OF CHHATTISGARH, BILASPUR
Order Sheet
Cr.M.P. No. 632 of 2020
S.K. Jain Versus Smt. Suman Unni & others.
12/03/2020 Shri Kishore Bhaduri & Shri Sunny Agrawal, counsel for the petitioner.
Shri Mateen Siddiqui, Dy. Advocate General for the State.
Heard.
Admit.
Issue notice to respondents No. 1 & 2.
Shri Mateen Siddiqui, Dy. A.G. accepts notice on behalf of respondents No. 1 & 2.
Let two extra sets of petition along with annexures be served to the office of Advocate General within seven days from today.
Also issue notice to respondent No. 3 on payment of process fee within seven days making it returnable within four weeks.
Also issue notice on I.A. No. 1, application for grant of stay, as above. Further proceedings of Complaint Case No. 32213 of 2018 pending before the Judicial Magistrate, First Class, Durg shall remain stayed till the next date of hearing.
Non payment of process fee for serving respondent No. 3 within the stipulated period shall lead to automatic vacation of the interim order granted in this case.
Certified copy, as per rules.
Sd/-
(Sanjay K. Agrawal) Judge D/-