Madhya Pradesh High Court
Rajiv Sharma vs Ramesh Dutt Sharma on 3 January, 2017
WP-20870-2016
(RAJIV SHARMA Vs RAMESH DUTT SHARMA)
03-01-2017
Shri Atul Choudhari, learned counsel for the petitioners.
Heard on the question of admission.
Issue notice to the respondents on payment of process fee
within seven days by registered A.D. as well as by ordinary mode, failing which this petition shall stand dismissed without further reference to the Court.
Notices be made returnable within three weeks. List thereafter.
(NANDITA DUBEY) JUDGE b