Union Of India vs Ambaram
2021 Latest Caselaw 4634 MP

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                                 High Court of Madhya Pradesh, Jabalpur
                                             Bench at Indore
                                       First Appeal No.470/2021
                        Indore, Dated 24.08.2021
                              Hearing through Hybrid Mode.

                              Smt. Swati Mehta, learned counsel has put her appearance

                        through Video Conferencing for the appellant / Union of India,

                        Western Railways.

                              Shri Valmik Sakargayen, learned Panel Lawyer for respondent

No.2 / State of Madhya Pradesh, on advance notice.

Heard on the question of admission and IA No.3668/2021, an

application under Order 41 Rule 5 read with Section 151 of the Civil

Procedure Code, 1908 for stay of the impugned award / judgment.

Issue notice to the respondent (s) on payment of Process Fee

(PF) within a period of two weeks, returnable within a further period

of eight weeks.

Let the record of the Court below be requisitioned.

(Subodh Abhyankar) Judge rcp

RAMESH CHANDRA PITHWE 2021.08.24 18:25:22 +05'30'