Citation : 2023 Latest Caselaw 13854 MP
Judgement Date : 23 August, 2023
1
IN THE HIGH COURT OF MADHYA PRADESH
AT JABALPUR
FA No. 1772 of 2023
(SHASHANK JAIN AND OTHERS Vs RAKESH KUMAR TIWARI AND OTHERS)
Dated : 23-08-2023
Shri Devashish Sakalkar - Advocate for the appellants.
Heard on the question of admission.
Perused the judgment and decree.
Appeal being arguable, is admitted for final hearing.
Also heard on I.A.No.12718/2023.
Issue notice of final hearing and I.A.No.12718/2023 to the respondents
on payment of P.F within seven working days, failing which the appeal shall stand dismissed without further reference to the Court.
In the meantime, effect, operation and execution of the judgment and decree shall remain stayed until further orders.
Registry is directed to requisition the record of the Court below. List for further consideration of I.A.No.12718/2023 after service of notice on the respondents.
(DWARKA DHISH BANSAL) JUDGE
anu
Signature Not Verified Signed by: ANUPRIYA SHARMA CHOUBEY Signing time: 8/24/2023 3:48:39 PM
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