Madhya Pradesh High Court
Municipal Council Khajuraho vs Brajkishor Agrawal on 17 July, 2015
SA-525-2015 (MUNICIPAL COUNCIL KHA JURAHO Vs BRA JKISHOR A GRA WAL) 1 7- 07-2 0 1 5 Shri Arun Pandey, learned counsel for the appellant. Let notices of IA No.5912/2015 be issued to the respondent on
payment of process fee within a period of one week. Notices be made returnable within four weeks. (VANDANA KASREKAR) JUDGE