Madhya Pradesh High Court
Shri Ragvendra Pratap Singh vs Shri Kaushlendra Pratap Singh on 12 July, 2017
MA-1661-2017
(SHRI RAGVENDRA PRATAP SINGH Vs SHRI KAUSHLENDRA PRATAP SINGH)
12-07-2017
Shri Abhishek Singh, learned counsel for the appellant.
Issue notice to the respondent to I.A.No.8955/2017 on payment
of P.F. within a period of seven days by both mode.
Notice be made returnable within four weeks. In the meanwhile, it is directed that no third party interest shall be created over the suit properties, till the next date of hearing.
List the matter after six weeks. C.C. as per rules.
(SMT. ANJULI PALO) JUDGE sm