Madhya Pradesh High Court
Umesh Kumar Tiwari vs Ms. Chhavi Bhardwaj on 13 March, 2019
1 CONC-522-2019
The High Court Of Madhya Pradesh
CONC-522-2019
(UMESH KUMAR TIWARI Vs MS. CHHAVI BHARDWAJ)
2
Jabalpur, Dated : 13-03-2019
Shri Abhijeet A. Awasthi, learned counsel for the petitioner.
Issue show cause notice to the respondents as to why the contempt
proceedings be not initiated against them for non-compliance of the order dated 23.08.2011 passed in W.P. No.4119/1998 on payment of process fee within a period of seven days. Notices be made returnable within four weeks.
(SUBODH ABHYANKAR) JUDGE vc Digitally signed by VARSHA CHOURASIYA Date: 14/03/2019 15:56:14