Madhya Pradesh High Court
Ram Nath Yadav vs Pratap Kumar Yadav @ Ballu on 9 January, 2015
MA No. 3984 /2009.
09/01/2015.
Shri J.L. Mishra, Advocate for the appellant.
Heard on admission.
Admit.
On payment of process fee within 10 days by ordinary mode as
well as by registered / AD, notice be issued to the respondents for final
hearing, be made returnable within 8 weeks.
Record of the Claims Tribunal be called for. After service of the respondents, list for final hearing in due course.
(M.K.Mudgal) Judge Parouha/-