Goldy Lalwani vs Kailash Tahalramani
2021 Latest Caselaw 57 MP

                                                        1                                RP-507-2020
                              The High Court Of Madhya Pradesh
                                          RP-507-2020
                                     (GOLDY LALWANI AND OTHERS Vs KAILASH TAHALRAMANI)

                      1
                      Jabalpur, Dated : 22-02-2021
                             Dr. Anuvad Shrivastava, learned counsel for petitioners.
                             Issue notice to respondents on payment of P.F. within seven days.

Notice be made returnable within four weeks. Meanwhile, judgment and decree passed by Court below shall remain stayed till next dated of hearing on petitioners' depositing Rs.50,000/- before

executing authority.

(VISHAL DHAGAT) JUDGE

sp/-

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Digitally signed by SUNIL KUMAR PATEL Date: 2021.02.23 17:53:34 IST