Madhya Pradesh High Court
Santosh Tiwari vs Krishnalal Prajapati on 22 November, 2019
Author: Mohammed Fahim Anwar
Bench: Mohammed Fahim Anwar
1 MA-2901-2018
The High Court Of Madhya Pradesh
MA-2901-2018
(SANTOSH TIWARI Vs KRISHNALAL PRAJAPATI)
3
Jabalpur, Dated : 22-11-2019
Shri K.K. Verma, learned counsel for the appellant.
Issue notice to the respondent on payment of process fee by Ordinary
as well as registered AD mode within seven working days.
Notice be made returnable within four weeks. Let record of the Court below be called for.
List the case after four weeks.
(MOHD. FAHIM ANWAR) JUDGE DPS DHEERAJ PRATAP SINGH 2019.11.25 11:24:23 +05'30'