Narendra vs Rohit
2021 Latest Caselaw 1278 MP

                 1                                  M.P.No.1046/2021
                                         (Narendra and others Vs. Sohit and others)

                 Indore : Dated 5.4.2021

                              Shri N.S.Rathore, learned counsel for the petitioner.

                              Issue notice to the respondents on payment of PF by both modes

within three working days, returnable within four weeks. Failure to pay

PF in time would entail dismissal of misc.petition without further

reference to the Court.

In the meantime proceedings in Civil Suit No.9-A/2014 pending in

the Court of 11th Civil Judge Class I, Indore may go on, but the final

judgment shall not be passed.

List on 3.5.2021.

C.c.as per rules.

(Rohit Arya) Judge

Patil

Digitally signed by SHAILESH PATIL Date: 2021.04.06 10:08:43 +05'30'