LEELA BAI Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Issue notice to the respondents on payment of process fee within seven working days by RAD mode, failing which this petition shall stand dismissed without further reference to the Court.

(2.) Heard on the question of interim relief.

(3.) It is pointed out that with respect to the property in question the civil suit is filed and is pending consideration. Despite the same, notice has been issued by the respondents which is a notice impugned and is proceeding in the matter.