Madhya Pradesh High Court
Smt. Pooja Ahirwar vs Vivek Soni on 11 November, 2016
MA-2867-2016
(SMT. POOJA AHIRWAR Vs VIVEK SONI)
11-11-2016
Shri Dilip Shrivastava, learned counsel for the appellants.
The appeal is admitted.
Issue notices to the respondents, on payment of process fee
within a period of one week by ordinary as well as RAD mode.
Notices be made returnable within eight weeks. Let the record of Tribunal be called for. List the matter for final hearing in due course.
(ANURAG SHRIVASTAVA) JUDGE Rashid*