Madhya Pradesh High Court
Smt. Premlata Bai vs Sandeep Prasad on 20 August, 2019
Author: Nandita Dubey
Bench: Nandita Dubey
1 MA-4461-2019
The High Court Of Madhya Pradesh
MA-4461-2019
(SMT. PREMLATA BAI Vs SANDEEP PRASAD)
1
Jabalpur, Dated : 20-08-2019
Shri Shivam Singh, learned counsel for the appellant.
Heard.
Issue notice to the respondents on payment of process fee within
seven working days by ordinary as well as by RAD mode, failing which this appeal shall stand dismissed automatically without further reference to the Court.
Notices be made returnable within three weeks. Meanwhile, record of the Claims Tribunal be also requisitioned.
(NANDITA DUBEY) JUDGE rss Digitally signed by RAVI SHANKAR SHRIVASTAVA Date: 20/08/2019 17:24:08