Madhya Pradesh High Court
Smt.Anurima Mehta @ Abha Mehta vs Sunil Mehta on 27 August, 2015
Author: Prakash Shrivastava
Bench: Prakash Shrivastava
1
W.P.No.5833/2015
27.8.2015
Mr. C.B.Pandey, counsel for the petitioner.
Heard on the question of admission.
Issue notice to the respondent on payment of P.F.
within 3 days. Petitioner is also permitted to serve the respondents by way of humdust notice in addition to the usual mode of service on payment of separate P.F. within 3 days.
List on 28.9.2015.
(Prakash Shrivastava,J.) mk