M/S Texmo Pipes And Products ... vs Branch Manager
2023 Latest Caselaw 17047 MP

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                                       IN THE HIGH COURT OF MADHYA PRADESH
                                                    AT JABALPUR
                                                        FA No. 1227 of 2019
                                   (M/S TEXMO PIPES AND PRODUCTS LIMITED Vs BRANCH MANAGER AND OTHERS)

                           Dated : 12-10-2023
                                 Ms. Smita Varma - Advocate for the appellant.

                                 Heard on the question of admission.
                                 Perused the impugned judgment and decree.
                                 The appeal being arguable is admitted for final hearing.
                                 Issue notice of final hearing to the respondents on payment of process

fee within seven working days, failing which this appeal shall stand dismissed without further reference to the Court.

Registry is directed to requisition the record of Court below. List for final hearing after service of notice on the respondents.

(DWARKA DHISH BANSAL) JUDGE

vai

Signature Not Verified Signed by: VAISHALI AGRAWAL Signing time: 10/12/2023 5:20:27 PM