Amit Singh vs Manvindra Singh
2024 Latest Caselaw 21531 MP

Madhya Pradesh High Court

Amit Singh vs Manvindra Singh on 7 August, 2024

Author: Vishal Dhagat

Bench: Vishal Dhagat

                                                                1                           MCRC-16820-2014
                                           IN THE HIGH COURT OF MADHYA PRADESH
                                                        AT JABALPUR
                                                       MCRC No. 16820 of 2014
                                                       (AMIT SINGH Vs MANVINDRA SINGH )



                           Dated : 07-08-2024
                                  Shri A.P. Singh - Advocate for petitioner.

                                  Petitioner has filed this petition being aggrieved by order dated 02.09.2014
                           passed in RCT No.4845/13.
                                  It is submitted that case of petitioner was not covered by judgment passed
                           by Apex Court in case of Dashrath Rupsingh Rathod v. State of Maharashtra &

                           another as respondent was served in his case.

Notices were issued, but same have not been served. In view of same, fresh notice be issued to respondent on payment of P.F. within seven days.

Notice be made returnable within four weeks. List the matter after four weeks.

(VISHAL DHAGAT) JUDGE

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