Madhya Pradesh High Court
Vijay Kumar Singhal vs Kulwant Singh on 3 January, 2017
WP-9014-2016
(VIJAY KUMAR SINGHAL Vs KULWANT SINGH)
03-01-2017
Shri R.S. Bansal, learned counsel for the petitioner.
On payment of process fee within seven working days,
issue notice to the respondents by RAD mode.
Heard on IA No. 8353/2016, an application for grant of interim relief.
In the meanwhile, further proceedings in Civil Suit No. 103A/2015 pending before First Additional Civil Judge Class-2 of First civil Judge, Class -2 Dabra, District Gwalior shall remain stayed till the next date of hearing.
Certified copy as per rules.
(S.A. DHARMADHIKARI) JUDGE Prachi