Madhya Pradesh High Court
Nitin Chokse vs Rakesh Chokse on 5 December, 2016
WP-8373-2016
(NITIN CHOKSE Vs RAKESH CHOKSE)
05-12-2016
Shri R.K. Uapdhyay, learned counsel for the petitioner.
Heard on the question of admission.
Issue notice to the respondents on payment of process fee by
RAD mode within seven days.
Also heard on I.A.No.7877/2016. In the meanwhile, further proceedings in Civil Suit No.30- A/2014 pending before the learned 4th Civil Jude Class-II shall remain stayed till the next date of hearing.
List this case alongwith Writ Petition No.8374/16. Certified copy as per rules.
(S.A. DHARMADHIKARI) JUDGE mani