Champalal vs Radheshyam
2022 Latest Caselaw 8595 MP

                                                                                1
                                                         IN THE HIGH COURT OF MADHYA PRADESH
                                                                       AT INDORE
                                                                          FA No. 826 of 2022
                                                                   (CHAMPALAL Vs RADHESHYAM AND OTHERS)

                                             Dated : 28-06-2022
                                                   Shri B.K. Gupta appeared for Petitioner.

                                                    Ms. Soumya Maru appearing on behalf of respondent No.2-State on

advance copy.

Heard.

Appeal is admitted for final hearing. Record of the court below be requisitioned.

Issue notice to the respondents on payment of P.F. by both modes within 7 working days returnable within 4 weeks.

Till next date of hearing, the effect and operation of impugned judgment and decree shall remain stayed.

C.c. as per rules.

(VIJAY KUMAR SHUKLA) JUDGE

MK

Signature Not Verified VerifiedDigitally Digitally signed by SAN MUKTA CHANDRASHEKHA R KOUSHAL Date: 2022.06.29 10:35:32 IST