Prem Singh Lodhi Patel vs The State Of Madhya Pradesh
2023 Latest Caselaw 3187 MP

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                                         IN THE HIGH COURT OF MADHYA PRADESH
                                                      AT JABALPUR
                                                        MCRC No. 580 of 2013
                                     (PREM SINGH LODHI PATEL Vs THE STATE OF MADHYA PRADESH AND OTHERS)

                          Dated : 21-02-2023
                                   Shri Parag Tiwari - Advocate for the applicant.

                                   Ms. Seema Jaiswal - Panel Lawyer for the respondent/State.

Stay granted on 09.04.2013 is hereby vacated, however, it is directed that no final judgment shall be passed.

Copy of this order be sent to learned trial court immediately for

information.

Learned counsel for the applicant submits that he has impleaded respondent No.2 as party on 21.03.2022 and PF has also been paid on 22.03.2022, but due to covid pandemic, PF could not be paid in time.

Let notice be issued to respondent No.2 on payment of fresh PF within seven days by both modes.

(RAJENDRA KUMAR (VERMA)) JUDGE

kafeel

Signature Not Verified Signed by: KAFEEL AHMED ANSARI Signing time: 2/22/2023 10:38:53 AM