Madhya Pradesh High Court
Raj Kumar vs Ramnarayan on 10 August, 2015
1
S.A. No.559/2005
10.08.2015
Shri Sandeep Koch l C f
t ap
He o admiss
C subm t ap o t o
tena ha bee adm i t s que o
law a i t p ap H ref t
S.A. No.558/2005
o Al Ku
k Vs. R
and p t p ap b al adm
Shri V.K. Vyas, ap o behalf o Shri
K l C p f ti o behalf
o resp
Howev I find t ap ca b adm
f final he o t s que i law.
Th ap is, t adm o t
follo sub que o law:
1.Whe t low ap C wa righ i holding t t ap bef i had a righ t in and c w t ev su
2. Whe t low ap C wa j i holding t i ab o all tr t su a in wa m 2 C f t ap i directed t pay f p o admiss reg resp by regi a a well a o mod w a week. Not b m ret w tw weeks. Fail t pay t s w t ti s abov and t ap shall b dismis w ref t t C Li aft s o not o t resp al w S.A. No.558/2005.
(Mrs. S.R. Waghmare) Judge Jyoti