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Madhya Pradesh High Court

Namdeo Rao Karade vs Dipesh Kumar Raghuvanshi on 13 June, 2022

Author: Sanjay Dwivedi

Bench: Sanjay Dwivedi

                                                                         1
                                                  IN THE HIGH COURT OF MADHYA PRADESH
                                                               AT JABALPUR
                                                                  WP No. 12132 of 2022
                                            (NAMDEO RAO KARADE AND OTHERS Vs DIPESH KUMAR RAGHUVANSHI AND OTHERS)

                                     Dated : 13-06-2022
                                            Shri Vijay Kumar Shrivastava, learned counsel for the petitioners.

                                            Shri Ravi Shankar Saini, learned counsel for respondent No.1 on caveate.

I.A. No.7218/2022 is allowed for the reasons mentioned therein. The counsel for the petitioners is directed to delete the name of respondent No.4 from the array of respondents.

Heard on the question of admission.

Let notice to respondent Nos.2, 3 and 5 be issued on payment of process fee within a period of seven days by RAD mode, returnable within four weeks.

List this matter after four weeks.

Since respondent No.1 is represented by Shri Ravi Shankar Saini, Advocate, therefore, no notice is required to be issued to him. Shri Saini may file reply to the petition within a period of four weeks.

(SANJAY DWIVEDI) JUDGE ac/-