Mukesh Sharma vs Anil Kumar
2022 Latest Caselaw 9789 MP

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                            IN THE HIGH COURT OF MADHYA PRADESH
                                          AT INDORE
                                           MCRC No. 33513 of 2022
                                           (MUKESH SHARMA Vs ANIL KUMAR)

              Dated : 15-07-2022
                      Shri Kailash Chandra Yadav, learned counsel for the petitioner.

                      Let notice be issued to the respondent on payment of PF within 7 days.

Notice be made returnable within 6 weeks.

Heard on IA No.9418/2022, which is an application for staying the proceedings pending before the trial Court.

It is alleged that the matter has been fixed for final arguments.

Therefore, trial Court is directed that no final judgment should be delivered without permission of this Court.

C.C. as per rules.

(ANIL VERMA) JUDGE

trilok

Signature Not Verified Signed by: TRILOK SINGH SAVNER Signing time: 15-Jul-22 7:18:32 PM