Shruti Infrastructure Pvt. Ltd. ... vs Dalvir Singh
2023 Latest Caselaw 1437 MP

                                                              1
                                      IN THE HIGH COURT OF MADHYA PRADESH
                                                   AT GWALIOR
                                                        FA No. 180 of 2023
                                    (SHRUTI INFRASTRUCTURE PVT. LTD. THR. Vs DALVIR SINGH AND OTHERS)

                          Dated : 24-01-2023
                                Shri S.D. Singh-Advocate for the appellant.

                                Issue notice.
                                At this stage Shri Rahul Tiwari, learned counsel, appears and takes notice
                          on behalf of respondent No.1.

Let process fee be paid for issuance of notices to respondents No.2(a),

2(b) and respondent No.3 within three working days. Notices be made returnable in four weeks.

Let a copy of appeal memo along with all of its documents including impugned judgment and decree be supplied to Shri Tiwari, learned counsel appearing on behalf of the respondent No.1.

Record of the court below be requisitioned.

(ROHIT ARYA) JUDGE

pd

Signature Not Verified Signed by: PAWAN DHARKAR Signing time: 1/24/2023 7:06:14 PM