Narayansingh Jhala vs Narendra Kumar Panjre
2021 Latest Caselaw 7385 MP

Citation : 2021 Latest Caselaw 7385 MP
Judgement Date : 12 November, 2021

Madhya Pradesh High Court

Narayansingh Jhala vs Narendra Kumar Panjre on 12 November, 2021

Author: Anil Verma

     HIGH COURT OF MADHYA PRADESH, BENCH AT INDORE

                                     M.P. No.3997/2021
                                                                        -1-


  Indore, dated 12/11/2021
                Shri Vinay Saraf, learned Senior Counsel with Shri Yashpal
  Ahluwalia, learned counsel for the petitioner.

                Heard on admission.

                Admit.

                Issue notice to the respondents on payment of P.F. within a

week.

Looking to the facts and circumstances of the case, it is directed that till the further orders, in RCSA/448/1999 pending before 10th Civil Judge, Class-II, Indore, judgment should not be delivered without leave of this Court.

C.C. as per rules.

(Anil Verma) Judge N.R.

Digitally signed by NARENDRA KUMAR RAIPURIA Date: 2021.11.12 17:26:09 +05'30'

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