Rahul vs Antim
2022 Latest Caselaw 5206 MP

Citation : 2022 Latest Caselaw 5206 MP
Judgement Date : 8 April, 2022

Madhya Pradesh High Court

Rahul vs Antim on 8 April, 2022

Author: Amar Nath (Kesharwani)

                                       1
             IN THE HIGH COURT OF MADHYA PRADESH
                           AT INDORE
                                  MA No. 1334 of 2022
                              (RAHUL Vs ANTIM AND OTHERS)

Dated : 08-04-2022
      Ms.Surbhi Bahal, learned counsel for the appellant.

      Heard on the question of admission.
      Impugned judgment perused.
      The appeal is admitted for final hearing.
      Issue notice to the respondents on payment of process fee within 7 days.

Meanwhile, record of the Claims Tribunal be requisitioned.

List after six weeks.

(AMAR NATH (KESHARWANI)) Digitally signed by HARI JUDGE KUMAR C G NAIR hk/ Date: 2022.04.08 18:34:08 +05'30'

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