Madhya Pradesh High Court
Smt. Babita Dhakad vs Smt. Aarti Bhadoriya on 1 September, 2017
WA-383-2017
(SMT. BABITA DHAKAD Vs SMT. AARTI BHADORIYA)
01-09-2017
Shri D.K. Katare, learned counsel for the appellant.
Issue notice to respondent No.1 on admission as well as I.A.
No.5386/2017. Process-fee by registered AD within seven days, returnable within four weeks.
Till next date of listing, there shall be stay on operation of Paragraph-4 of the impugned order dated 20.07.2017 passed in Writ Petition No.6110/2016.
(SANJAY YADAV) (S.K. AWASTHI)
JUDGE JUDGE
@PK