Madhya Pradesh High Court
Prakash vs Kavita on 9 March, 2022
Author: Vivek Rusia
Bench: Vivek Rusia
1 The High Court Of Madhya Pradesh CRR No. 472 of 2022 (PRAKASH Vs KAVITA AND OTHERS) Indore, Dated : 09-03-2022 Shri Santosh Kumar Katiyar, learned counsel for the applicant submits that applicant is ready to keep the non-applicants with him, hence, dispute can be settle with the help of mediator.
On payment of P.F.within three working days, notice be issued to the non- applicants, notice be made returnable within four weeks.
(VIVEK RUSIA) JUDGE Praveen Digitally signed by PRAVEEN NAYAK Date: 2022.03.10 17:24:11 +05'30'