Neelkanth Kale (Dead) Thr. Lrs. ... vs Praveen Kumar Singhai
2021 Latest Caselaw 3154 MP

                                                          1                                  SA-889-2021
                               The High Court Of Madhya Pradesh
                                           SA-889-2021
                          (NEELKANTH KALE (DEAD) THR. LRS. SUBHASH AND OTHERS Vs PRAVEEN KUMAR SINGHAI)

                      1
                      Jabalpur, Dated : 09-07-2021
                             Heard through Video Conferencing.
                             Shri P.C. Paliwal, learned counsel for the appellant.
                             Heard on I.A. No. 4472/2021 which is an application under order 41
                      Rule 5 and 2 read with Section Section 151 of CPC.
                             Issue notice to      the respondents on payment of P.F. within seven

working days by both modes, notice be made returnable within four weeks.

In the meanwhile, it is directed that execution of judgment and decree dated 18.03.2021 passed in Civil appeal No. 68/2018 shall remain stayed till the next date of hearing.

Records of the courts below be called for. List after four weeks. C.C. as per rules.

(ARUN KUMAR SHARMA) JUDGE

Akm

Signature SAN Not Verified

Digitally signed by AKANKSHA MAURYA Date: 2021.07.13 17:14:08 IST