Purushottam vs Shriram Sahu
2024 Latest Caselaw 12249 MP

Madhya Pradesh High Court

Purushottam vs Shriram Sahu on 1 May, 2024

                                                                 1
                                      IN THE HIGH COURT OF MADHYA PRADESH
                                                   AT JABALPUR
                                                         SA No. 30 of 2019
                                         (PURUSHOTTAM AND OTHERS Vs SHRIRAM SAHU AND OTHERS)

                         Dated : 01-05-2024
                               Shri Pramod Kumar Sahu - Advocate for the appellants.

                               Shri Vinod Tiwari - Panel lawyer for respondent/State.

Heard on admission.

The appeal is admitted on the following substantial question of law :-

"1. Whether the learned lower appellate Court committed a grave legal error in reversing the well reasoned judgment and decree of the trial Court?"

Is s ue notice to respondents on appeal memo as well as substantial question of law on payment of P.F. within ten working days by RAD mode.

Notice be made returnable within four weeks. Till the next date of hearing, the respondents shall not create any third party interest in the subject matter.

List after six weeks.

C.C as per rules.

(DEVNARAYAN MISHRA) JUDGE

PG