Madhya Pradesh High Court
Ramkanya vs Rajkumar on 16 November, 2022
Author: Subodh Abhyankar
Bench: Subodh Abhyankar
1
IN THE HIGH COURT OF MADHYA PRADESH
AT INDORE
MP No. 5190 of 2022
(RAMKANYA AND OTHERS Vs RAJKUMAR AND OTHERS)
Dated : 16-11-2022
Shri Sukh Lal Gwaliory, counsel for the petitioners.
Heard.
Let notice be issued to the respondents through trial Court only. Notice
shall be served by the trial Court either to the respondents themselves or to the counsel appearing for them, in order to facilitate expeditious disposal of the petition.
On payment of process fee, Office is also directed to handover notice to the counsel for the petitioner, who shall deliver the notice to the trial Court for its service to the respondents by the trial Court, as aforesaid.
I. R. to be considered after the respondents are served.
(SUBODH ABHYANKAR) JUDGE Pankaj Signature Not Verified Signed by: PANKAJ PANDEY Signing time: 16-11-2022 17:20:00