Sharad Keshav Dakephale vs Ramchandra Y. Tare
2023 Latest Caselaw 17768 MP

                                                              1
                                       IN THE HIGH COURT OF MADHYA PRADESH
                                                    AT JABALPUR
                                                        FA No. 696 of 2023
                                       (SHARAD KESHAV DAKEPHALE Vs RAMCHANDRA Y. TARE AND OTHERS)

                           Dated : 25-10-2023
                                 Shri Sunil Vishwakarma - Advocate for the appellant.


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

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

If appeal survives, Registry is directed to requisition the record of the Court below.

List for final hearing after service of notice on the respondents.

(DWARKA DHISH BANSAL) JUDGE

pb

Signature Not Verified Signed by: PRASHANT BAGJILEWALE Signing time: 10/25/2023 6:03:50 PM