Yashpal Singh vs Shahar Qazi Kalillulah
2022 Latest Caselaw 1798 MP

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                         The High Court Of Madhya Pradesh
                                   MP No. 4334 of 2021
                          (YASHPAL SINGH AND OTHERS Vs SHAHAR QAZI KALILLULAH AND OTHERS)

                Indore, Dated : 08-02-2022
                       Heard through Video Conferencing.

                       Shri Padmnabh SaXEna, learned counsel for the Petitioner .
                       Heard on admission as well as on interim relief.
                       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 final judgment

without permission of this Court.

CC as per rules.

(ANIL VERMA) JUDGE

amol Digitally signed by AMOL N MAHANAG Date: 2022.02.08 17:17:08 +05'30'