M/S Super Cassettes Industries ... vs Dr. Badrilal Dayama
2022 Latest Caselaw 10196 MP

                                                               1
                                      IN THE HIGH COURT OF MADHYA PRADESH
                                                    AT INDORE
                                                       MCRC No. 36589 of 2022
                                 (M/S SUPER CASSETTES INDUSTRIES PRIVATE LIMITED THROUGH ITS AUTHORIZED
                                    REPRESENTATIVES MR. SANJAY PAN AND OTHERS Vs DR. BADRILAL DAYAMA)

                          Dated : 27-07-2022
                                Shri Vinay Saraf, Sr. Advocate with Shri Rahul Maheshwari, learned

                          counsel for the applicant.
                                Issue notice of petition as well as I.A. No. 10216/2022 to respondent on

payment of process fee by ordinary as well as registered AD mode within a period of three days, failing which this petition shall stand dismissed without

further reference to the Court. Returnable within three weeks.

List the case on 22.08.2022.

Till the next date of hearing, proceedings in RCT No. 4203/2020 pending before the Court of Judicial Magistrate First Class, Indore may go on, but no final judgment shall be passed.

C.C. as per rules.

(SATYENDRA KUMAR SINGH) JUDGE

sh

Signature Not Verified Signed by: SEHAR HASEEN Signing time: 7/28/2022 10:22:45 AM