Madhya Pradesh High Court
Suresh Keshwani vs Akhilesh Kuamr Singh on 5 January, 2018
THE HIGH COURT OF MADHYA PRADESH
WP-12002-2017
(SURESH KESHWANI Vs AKHILESH KUAMR SINGH)
3
Jabalpur, Dated : 05-01-2018
Shri Sanjay Agrawal, Advocate for the petitioner.
Respondent is still unserved.
Issue Dasti notice to Respondent on payment of fresh necessary charges.
sh Learned counsel for the petitioner is directed to obtain Dasti e notice from the Registry and furnish the same either to the ad Respondent or his counsel through the Trial Court so as to facilitate expeditious disposal of this petition.
List in the week commencing 29.1.2018.
Pr a hy Interim order to continue till the next date of hearing.
ad (SUBODH ABHYANKAR) M JUDGE of rt ou DV C Digitally signed by DINESH VERMA Date: 2018.01.08 11:03:49 +05'30' h ig H