Madhya Pradesh High Court
Anil Kumar Jharkhadiya vs R.K. Khare @ Pappi Khare on 24 January, 2018
THE HIGH COURT OF MADHYA PRADESH
MCRC-2537-2018
(ANIL KUMAR JHARKHADIYA Vs R.K. KHARE @ PAPPI KHARE)
1
Jabalpur, Dated : 24-01-2018
Shri Akhil Singh, learned counsel for the petitioner.
On payment of P.F. within six working days, let notice be issued
to the respondent by ordinary as well as RAD mode, returnable in four
weeks.
List the matter after four weeks.
(SUSHIL KUMAR PALO) JUDGE RS