Prahladsingh Nayar vs Parasmal
2022 Latest Caselaw 5962 MP

Citation : 2022 Latest Caselaw 5962 MP
Judgement Date : 22 April, 2022

Madhya Pradesh High Court

Prahladsingh Nayar vs Parasmal on 22 April, 2022

Author: Anil Verma

 HIGH COURT OF MADHYA PRADESH, BENCH AT INDORE

                                    MP No. 1773/2022



Indore, dated 22/4/2022
        Shri S. Polekar learned counsel for the petitioner.
        Issue notice to the respondents on payment of PF within one

week. Notice be made returnable within 8 weeks.

Counsel for petitioner prays for interim stay by submitting that now the mater is pending before the trial court for defendant's evidence.

In view of the above, it is directed that the trial court may proceed with the trial but shall not deliver final judgment in the matter without leave of this Court.

C.C. as per rules.

(ANIL VERMA) JUDGE BDJ

Digitally signed by BHUVNESHWAR DATT JOSHI Date: 2022.04.22 17:57:52 +05'30'

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