Madhya Pradesh High Court
Dr. Satish Gupta vs Smt. Salina Singh on 20 June, 2019
1 CONC-1206-2019
The High Court Of Madhya Pradesh
CONC-1206-2019
(DR. SATISH GUPTA Vs SMT. SALINA SINGH)
3
Gwalior, Dated : 20-06-2019
Shri Nirmal Sharma, learned counsel for the petitioner.
Learned counsel for the petitioner submits that as per order dated
06.05.2019, petitioner has filed undertaking as Annexure- H alongwith the
application.
Issue notice to the respondents on payment of process fee through
Ordinary mode as well as Registered A.D. post within a period of seven working days. Notice be made returnable within four weeks.
List the case after service of notice upon the respondents.
(RAJEEV KUMAR SHRIVASTAVA) JUDGE AK/-
ANAND KUMAR 2019.06.21 11:10:22 +05'30'