Madhya Pradesh High Court
Smt. Pyari Devi vs Om Prakash Rajak (Dhobi) on 6 October, 2015
M.A.NO.442/2007
06-10-2015
Shri Pradyumn Pare, learned counsel for the appellant.
Appeal is admitted for hearing.
Issue notice to the respondents.
At this stage Shri V.K.Pandey, Advocate appears and takes notice on behalf of respondent no.3 Insurance Company.
Copy of memo of appeal alongwith annexures be given to Shri Pandey, he may seek instructions in the matter.
Issue fresh notice to respondent nos. 1 and 2 on payment of P.F. within a week.
List for analogous hearing alongwith M.A.No.256/07.
(RAJENDRA MENON) JUDGE hsp