Madhya Pradesh High Court
Smt. Pushpa Devi vs Giridhar Gopal Rathi on 28 November, 2017
Civil Revision No.619 of 2017.
Indore; Dated : 28.11.2017:-
Shri V.K.Jain, learned Senior Counsel with Shri
Vaibhav Jain, learned counsel for the applicants.
Heard on the question of admission.
Issue notice to the Respondents on payment of process
fee within three days.
Shri Jain, Senior Counsel submits that by impugned order dated 09.08.2017 application under Order VII Rule 11 of CPC was partly allowed and the plaintiff was directed to pay ad voleram court-fees. The plaintiff has filed Writ Petition No.302 of 2017 against the said order in which notices have been issued.
After service of notice on the Respondents, list this revision along with Writ Petition No.302 of 2017.
[ VIVEK RUSIA ] JUDGE (AKS)