Abhay Kumar Gohil vs Vijay Taran
2023 Latest Caselaw 9264 MP

                                                                    1
                                            IN THE HIGH COURT OF MADHYA PRADESH
                                                         AT JABALPUR
                                                             SA No. 1446 of 2020
                                                 (ABHAY KUMAR GOHIL Vs VIJAY TARAN AND OTHERS)

                          Dated : 20-06-2023
                                    Shri Anurag Gohil - Advocate for the appellant.

                                    Shri Prateek Jain - Advocate for respondent No.1.

Shri Kamalnath Nayak - Panel Lawyer for respondent No.8/State.

Learned counsel for the appellant submits that he is filing an application for deletion the name of respondents No.3, 6 and 7.

Issue notice on I.A. No.8036/2021 to proposed LRs of deceased/respondent No.5 on payment of PF within seven days. Notice be made returnable within four weeks.

Heard on I.A. No.2740/2023, an application for grant of stay/interim relief.

After due consideration, I.A. is allowed. The effect and operation of the impugned judgment and decree dated 26.08.2020 shall remain stayed till the next date of hearing.

List after four weeks.

C. C. as per rules.

(RAJENDRA KUMAR (VERMA)) JUDGE

kafeel

Signature Not Verified Signed by: KAFEEL AHMED ANSARI Signing time: 6/21/2023 4:39:23 PM