Ranvijay Bahadur Singh vs Surendra Pratap Singh
2022 Latest Caselaw 12831 MP

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                                      IN THE HIGH COURT OF MADHYA PRADESH
                                                   AT JABALPUR
                                                         CR No. 291 of 2021
                                (RANVIJAY BAHADUR SINGH AND OTHERS Vs SURENDRA PRATAP SINGH AND OTHERS)

                          Dated : 23-09-2022
                                Shri Adamya Bajpai, Advocate for the petitioners.

                                Shri Ashish Kumar Kurmi, P.L. for the State.
                                Issue notice to the respondents on payment of PF within seven working

days by both the modes. Notice be made returnable within four weeks.

List after four weeks. It is directed that no final judgment shall be passed till the next date of

hearing.

C.C. as per rules.

(ARUN KUMAR SHARMA) JUDGE

pn

Signature Not Verified Signed by: PANKAJ NAGLE Signing time: 9/26/2022 10:37:23 AM