Madhya Pradesh High Court
Gajraj Singh Tomar vs Smt. Kasturi on 18 May, 2018
THE HIGH COURT OF MADHYA PRADESH
MP-2462-2018
(GAJRAJ SINGH TOMAR Vs SMT. KASTURI)
1
Gwalior, Dated : 18-05-2018
Shri N.K. Gupta, learned senior counsel alongwith Shri Sanjay
Sharma, learned counsel for the petitioner.
Heard on the question of admission and interim relief.
On payment of process fee within three working days, issue
sh
notice to the respondents by RAD mode, failing which the writ
e petition shall stand dismissed without further reference to the Bench.
ad Notice be made returnable within four weeks.
Pr Heard on IA No. 2290/2018, an application for issuance of ad- interim writ.
a hy In the meanwhile, it is directed that further proceeding of Claim Case No. 40/2015 pending before IV Motor Accident Claim Tribunal, ad Morena (M.P.) shall remain stayed till the next date of hearing.
M Certified copy as per rules.
of rt (S. A. DHARMADHIKARI) ou JUDGE C h ig Prachi H PRACHI MISHRA 2018.05.18 17:52:19 +05'30'