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Ashok Kumar vs Fassiuddin
2022 Latest Caselaw 12832 MP

Citation : 2022 Latest Caselaw 12832 MP
Judgement Date : 23 September, 2022

Madhya Pradesh High Court
Ashok Kumar vs Fassiuddin on 23 September, 2022
Author: Arun Kumar Sharma
                                                              1
                                     IN THE HIGH COURT OF MADHYA PRADESH
                                                  AT JABALPUR
                                                         MP No. 4290 of 2022
                                                     (ASHOK KUMAR Vs FASSIUDDIN)

                          Dated : 23-09-2022
                                Shri Siddharth Gulatee, Advocate for the petitioner.

                                Issue notice to the respondent 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

 
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