Madhya Pradesh High Court
Suresh Pachouri vs Shri Surendra Patwa on 12 September, 2019
Author: Jagdish Prasad Gupta
Bench: Jagdish Prasad Gupta
1 EP-22-2019
The High Court Of Madhya Pradesh
EP-22-2019
(SURESH PACHOURI Vs SHRI SURENDRA PATWA)
10
Jabalpur, Dated : 12-09-2019
Shri Amit Kumar Singh, learned counsel for the petitioner.
Shri Akshat Arjaria, learned counsel for the respondent no.1
None present on behalf of the respondent no.2 and 3, hence IA No.10315/2019 is dismissed in want of prosecution.
On behalf of the respondent no.1 seek permission to file application under Order 7 Rule 11 of the C.PC and the copy has been supplied to the counsel for the petitioner who seeks three weeks time to file reply to the application.
Prayer is allowed.
List this petition for hearing on the aforesaid IA on 17th October, 2019.
(J. P. GUPTA) JUDGE tarun TARUN Digitally signed by TARUN KUMAR SALUNKE DN: c=IN, o=HIGH COURT OF MP, KUMAR ou=GOVERNMENT, postalCode=482002, st=Madhya Pradesh, 2.5.4.20=19a265290eb7f6307d4a SALUN 64122959af56e05e3d1d609e0fd 1051d7f6331251f99, serialNumber=0e7afab970b523fc 5e1fd370da00347dabfa96b26cbf fd08773a847c03d3115c, KE cn=TARUN KUMAR SALUNKE Date: 2019.09.12 13:40:25 +05'30'