Madhya Pradesh High Court
Liyakat Ali vs Irfaan Ali on 24 March, 2015
W.P.NO.1756/2015
Liyakat Ali
Vs
Irfaan Ali & Ors
24/03/2015
Shri P.C.Chandil, Advocate for the petitioner.
Heard.
Issue notice to the respondents on payment of
process fees within seven days. Notices be made returnable on interim relief.
(SUJOY PAUL)
(js) Judge