Manohar vs Rajendra Kumar
2022 Latest Caselaw 1529 MP

Citation : 2022 Latest Caselaw 1529 MP
Judgement Date : 2 February, 2022

Madhya Pradesh High Court

Manohar vs Rajendra Kumar on 2 February, 2022

Author: Anil Verma

                                          1
                  The High Court Of Madhya Pradesh
                            MP No. 3525 of 2021
                             (MANOHAR Vs RAJENDRA KUMAR AND OTHERS)

         Indore, Dated : 02-02-2022
                Heard through Video Conferencing.

                Shri Dinesh Chandra Kasniya, learned counsel for the Petitioner
                Heard on admission as well as on I.A. no. 9712/2021
                Let notice be issued to the respondent/s on payment of PF within

seven days; returnable within eight weeks.

In the meanwhile, the trial Court is directed not to pass any final

judgment / order in MJC no. 08/2020 without permission of this Court.

CC as per rules. .

(ANIL VERMA) JUDGE Digitally signed by AMOL N MAHANAGamol Date: 2022.02.03 10:50:57 +05'30'

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