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Rambha Bai (Lr Of Deceased Bhagu ... vs Nanibai
2022 Latest Caselaw 3034 MP

Citation : 2022 Latest Caselaw 3034 MP
Judgement Date : 3 March, 2022

Madhya Pradesh High Court
Rambha Bai (Lr Of Deceased Bhagu ... vs Nanibai on 3 March, 2022
Author: Anil Verma
                                                                             1
                                                The High Court Of Madhya Pradesh
                                                          MP No. 4752 of 2021
                                   (RAMBHA BAI (LR OF DECEASED BHAGU BAI @ BHAGVANTA BAI D/O BABARUJI W/O KALUJI) AND OTHERS
                                                                    Vs NANIBAI AND OTHERS)

                                   Indore, Dated : 03-03-2022
                                            Shri Piyush Shrivastava, learned counsel for the petitioners.

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

Notices be made returnable within 6 weeks.

Learned counsel for the petitioner prays for interim stay. It is directed that till the next date of hearing trial Court will not pass the final

judgment in this matter.

(ANIL VERMA) JUDGE

trilok

Signature Not Verified SAN

Digitally signed by TRILOK SINGH SAVNER Date: 2022.03.04 11:52:56 PST

 
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