Madhya Pradesh High Court
Babulal vs Vishnu on 9 March, 2018
THE HIGH COURT OF MADHYA PRADESH
MCRC-3505-2018
(BABULAL Vs VISHNU)
1
Indore, Dated : 09-03-2018
Shri Siddharth Jain, learned counsel for the applicant.
Issue notice on admission as well as on I.A. No.565/2018 to the
respondent on payment of PF within seven days, returnable within six
weeks.
sh e (ROHIT ARYA) ad JUDGE Pr a hy Kafeel ad M Digitally signed by Kafeel Ahmed Ansari of Date: 2018.03.12 18:57:57 +05'30' rt ou C h ig H