Dilip Kumar vs Bharat Charm Udhyog Sahkari ...
2022 Latest Caselaw 4565 MP

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                                                   IN THE HIGH COURT OF MADHYA PRADESH
                                                                 AT INDORE
                                                                    MP No. 1349 of 2022
                                                 (DILIP KUMAR Vs BHARAT CHARM UDHYOG SAHKARI SAMITI AND OTHERS)

                                   Dated : 30-03-2022
                                            Shri Mahendra Kumar Jain, learned counsel for the petitioner.

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

Notices be made returnable within 6 weeks.

Counsel for the petitioner prayed for interim stay. Considering all the facts and circumstances of the case, trial Court is directed that trial should be continued but final judgment will not be delivered

without the consent of this Court.

C.C. as per rules.

(ANIL VERMA) JUDGE

trilok

Signature Not Verified SAN

Digitally signed by TRILOK SINGH SAVNER Date: 2022.03.30 19:43:08 PDT