Madhya Pradesh High Court
Vallabhdas vs Dinesh on 9 March, 2018
THE HIGH COURT OF MADHYA PRADESH MP-1234-2017 (VALLABHDAS Vs DINESH) 4 Jabalpur, Dated : 09-03-2018 Shri Ashish Trivedi, counsel for the petitioner. Learned counsel for the petitioner submits that during pendency of the civil suit, temporary injunction was granted by the trial Court in his favour. However he prays for time to produce the copy of the said sh order.
e Needful be done within two weeks.
ad List thereafter.
Pr (J.K. MAHESHWARI) a JUDGE hy ad M Astha of rt Digitally signed by ASTHA SEN ASTHA SEN DN: c=IN, o=HIGH COURT OF MADHYA PRADESH JABALPUR, postalCode=482001, st=Madhya Pradesh, 2.5.4.20=1ee5a674928966529f24a9132add140c808281a9ccd57535659 2932276d7d52e, 2.5.4.45=032100F16F6F19B1F2EDCC28285569BBA28523D9E8AED4D08 E333A4E2E73DCCC3B497D, cn=ASTHA SEN Date: 2018.03.09 18:43:15 +05'30' ou C h ig H