Madhya Pradesh High Court
Smt. Seema Devi vs Union Of India on 10 November, 2021
Author: Arun Kumar Sharma
Bench: Arun Kumar Sharma
1 MA-2641-2021
The High Court Of Madhya Pradesh
MA No. 2641 of 2021
(SMT. SEEMA DEVI AND OTHERS Vs UNION OF INDIA)
1
Jabalpur, Dated : 10-11-2021
Mr. Shafiqullah, learned counsel for the appellants.
Issue notice to the respondent on payment of process fee within a
period of seven working days by both modes.
Notice be made returnable within four weeks. In the meanwhile record of the Claims Tribunal be called for.
List this case after four weeks.
(ARUN KUMAR SHARMA) JUDGE julie Signature Not Verified SAN Digitally signed by JULIE SINGH Date: 2021.11.10 17:14:34 IST