Oriental Insurance Company Ltd. ... vs Smt. Shanti Kushwaha
2021 Latest Caselaw 1277 MP

                                                            1                                MP-1470-2021
                                  The High Court Of Madhya Pradesh
                                             MP-1470-2021
                             (ORIENTAL INSURANCE COMPANY LTD. MAHARAJA HOTEL CAMPUS JHIRIYA REWA Vs SMT.
                                                    SHANTI KUSHWAHA AND OTHERS)

                      1
                      Jabalpur, Dated : 05-04-2021
                                Shri Brijendra Kumar Mishra, learned counsel for petitioner.
                                Issue notices to respondents on payment of P.F. within seven days.

Notices be made returnable within four weeks. It is ordered that no final judgment shall be passed by the Claims

Tribunal in Claim Case No.170/2015 till next date of hearing.

C.C. as per rules.

(VISHAL DHAGAT) JUDGE

sp/-

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Digitally signed by SUNIL KUMAR PATEL Date: 2021.04.06 18:05:43 IST