Madhya Pradesh High Court
Deepak Kasliwal vs Seth Trilokchand Kalyanmalji Digambar ... on 10 October, 2017
THE HIGH COURT OF MADHYA PRADESH MP-212-2017 (DEEPAK KASLIWAL Vs SETH TRILOKCHAND KALYANMALJI DIGAMBAR JAIN PARMARTHIK SANSTHAYEN (TRUST)) 1 Indore, Dated : 10-10-2017 Petitioner in person. Issue notice to the respondents on payment of process
fee within seven working days, returnable within six weeks.
List after service of notice. (ROHIT ARYA) JUDGE