Suresh Chand Bhaiji vs Kunjilal Kori
2024 Latest Caselaw 21520 MP

Madhya Pradesh High Court

Suresh Chand Bhaiji vs Kunjilal Kori on 7 August, 2024

Author: Dwarka Dhish Bansal

Bench: Dwarka Dhish Bansal

                                                             1                                  FA-711-2017
                                       IN THE HIGH COURT OF MADHYA PRADESH
                                                    AT JABALPUR
                                                       FA No. 711 of 2017
                                           (SURESH CHAND BHAIJI Vs KUNJILAL KORI AND OTHERS )



                          Dated : 07-08-2024
                                Shri Aditya Khare - 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 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. If appeal survives, list for final hearing after service of notice on respondents in due course.

(DWARKA DHISH BANSAL) JUDGE

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