Naveen Kesharwani vs Shrikant
2022 Latest Caselaw 5787 MP

                                                                          1
                                                 IN THE HIGH COURT OF MADHYA PRADESH
                                                              AT JABALPUR
                                                                    FA No. 954 of 2021
                                                         (NAVEEN KESHARWANI Vs SHRIKANT AND OTHERS)

                                   Dated : 20-04-2022
                                         Shri Amit Seth, Advocate for the appellant.

                                         Issue notice to the respondents on payment of PF within seven working

days by both the modes. Notice be made returnable within four weeks.

List after four weeks.

Meanwhile, record be called for. It is directed that the execution of the impugned judgment and decree dated

29.09.2021 passed in Civil Suit No.500035-A/2011 by VII District Judge, Sagar shall remain stayed till the next date of hearing.

C.C. as per rules.

(ARUN KUMAR SHARMA) JUDGE

pn

Signature Not Verified SAN

Digitally signed by PANKAJ NAGLE Date: 2022.04.21 10:54:17 IST