RAJKUMAR Vs. DHUNDHA

JUDGEMENT

(1.) XXXXXX.

(2.) HE is heard on admission. Issue notice to the respondents on payment of process fees within seven days, failing which the petition shall stand dismissed automatically without reference to the Court.

(3.) PRIMA Facie case is made out. Accordingly, IA No. 6611/2012 is allowed. It is directed that the proceedings in which impugned order, Annexure P -1, is passed shall remain stayed. Certified copy as per rules.