Shree Dev Pandrinathji Mandir ... vs Ramshankar Chaturvedi
2021 Latest Caselaw 6761 MP

                                                                      1                            WP-22478-2021
                                           The High Court Of Madhya Pradesh
                                                      WP-22478-2021
                                   (SHREE DEV PANDRINATHJI MANDIR REGISTERED PUBLIC TRUST AND OTHERS Vs RAMSHANKAR
                                                               CHATURVEDI AND OTHERS)

                                   1
                                   Jabalpur, Dated : 23-10-2021
                                          Heard through Video Conferencing.
                                          Ms. Sanjna Sahni, learned counsel for the petitioner.
                                          Issue notice to the respondents on payment of PF by RAD mode

within seven days, failing which this petition shall stand dismissed

automatically without further reference to the bench.

Heard on the question of interim relief. Looking to the facts and circumstances of the case and considering the judgment passed in the case of Jai Prakash Agrawal Vs. Anand Agrawal, reported in 2015, (4), M.P.L.J. 293 , no further proceedings in MJC/51/2021 pending before the Principal Civil Judge, Sagar will be taken up till the next date of hearing.

List in the week commencing 22nd of November 2021. C c as per rules.

(VISHAL MISHRA) JUDGE bks

Signature Not Verified SAN

Digitally signed by BASANT KUMAR SHRIVAS Date: 2021.10.23 17:49:59 IST