KAMLESH Vs. THE STATE OF MADHYA PRADESH

JUDGEMENT

(1.) LEARNED counsel for petitioner submits that he will remove the default as shown by the office within seven days from today. Submission of learned counsel for petitioner is that execution proceeding is going on in which police has been ordered to take an action. He submits that award has been passed by the Arbitrator who has been the counsel for plaintiff/landlord.

(2.) NOTICES be issued to respondents by ordinary mode as well as by registered AD post of IA No. 9531/12, and to show cause against admission. Steps be taken by the petitioner within seven clear working days. Notices be made returnable within three weeks.

(3.) LIST immediately after three weeks. C.c. as per rules.