Madhya Pradesh High Court
Shatrunjay Soni vs The Mandsaur Commercial Cooperative ... on 7 January, 2020
Author: Rohit Arya
Bench: Rohit Arya
1 WP-28627-2019
The High Court Of Madhya Pradesh
WP-28627-2019
(SHATRUNJAY SONI Vs THE MANDSAUR COMMERCIAL COOPERATIVE BANK LTD MANDSAUR M.P.)
1
Indore, Dated : 07-01-2020
Shri Ashuthosh Nimgaonkar, Advocate for the petitioner.
Issue notice to the respondents on payment of process fee within three
working days by ordinary mode and registered post acknowledgment due failing which the writ petition shall stand dismissed without further reference to the Court, returnable within four weeks.
List the case on 10/02/2020.
Till then, the effect and operation of impugned orders dated 26/08/2019 (Annexure P/11) and dated 16/12/2019 (Annexure P/12) shall remain stayed.
(ROHIT ARYA) JUDGE b/-
Digitally signed by M V R BALAJI SARMA Date: 2020.01.08 13:54:18 +05'30'