Madhya Pradesh High Court
Smt. Shikha vs Avaneesh Mahodaya on 11 November, 2022
Author: Rajendra Kumar Verma
Bench: Rajendra Kumar Verma
1
IN THE HIGH COURT OF MADHYA PRADESH
AT INDORE
CRR No. 3028 of 2019
(SMT. SHIKHA Vs AVANEESH MAHODAYA)
Dated : 11-11-2022
Shri Amit Rawal, learned counsel for the petitioner.
Heard on I.A. No.7662/2019, an application seeking time to pay the
Process Fee in compliance to the order dated 16/08/2019.
Learned counsel for the petitioner submits that the respondent herein has
filed CRR. No.3931/2022 against the impugned order. He prays for time for service of notice on respondent through Counsel in the present case.
Prayer is allowed.
Let notice be issued to the respondent on payment of PF within seven working days, made returnable within four weeks.
List the matter alongwith CRR No.3931/2022.
(RAJENDRA KUMAR (VERMA)) JUDGE pn Signature Not Verified Signed by: PREETHA NAIR Signing time: 11-11-2022 17:44:38