Madhya Pradesh High Court
Priyanka Mishra vs Dr. Nishi Naryani on 18 September, 2019
Author: Nandita Dubey
Bench: Nandita Dubey
1 MP-2193-2018
The High Court Of Madhya Pradesh
MP-2193-2018
(PRIYANKA MISHRA Vs DR. NISHI NARYANI)
2
Jabalpur, Dated : 18-09-2019
Shri Ajay Mishra, learned Senior Advocate with Shri Laven Arora,
learned counsel for the petitioner.
An affidavit of hamdast service filed by the petitioner shows that the
respondent Nos.1 and 2 has refused to take the notice. However, Shri K.K.
Agnihotri, learned counsel appeared on behalf of the respondent Nos.1 and 2 and takes notice.
Let fresh notice be issued to the respondents No.3 and 4 on payment of process fee within seven working days by ordinary as well as RAD mode, returnable within three weeks.
Heard on I.A. No.4759/2018, an application for stay. Till the next date of hearing, the proceedings of Civil Suit No.14- A/2015 pending in the Court of Additional Civil Judge, Class-I, Icchawar, shall remain stayed.
List this matter after a week.
Certified copy as per rules.
(NANDITA DUBEY) JUDGE ak Digitally signed by ASHISH KOSHTA DN: c=IN, o=MP HIGH COURT, ou=GOVERNMENT, postalCode=482001, st=Madhya Pradesh, 2.5.4.20=7ee89d31e9df06bf1b73a726c9eea38a87e6fe5e98 22d3548a2545743653d019, serialNumber=c4daa1d227b8af4922dde70e5d7fac9f34493 68cd9024cf39d0f7e421b35bb46, cn=ASHISH KOSHTA Date: 2019.08.09 14:11:59 +05'30' Adobe Reader version: 11.0.8