Madhya Pradesh High Court
Harish Bagla vs M/S Betul Oils Ltd. Throgh Its Director ... on 13 December, 2021
Author: Virender Singh
Bench: Virender Singh
1 MA-2935-2021
The High Court Of Madhya Pradesh
MA No. 2935 of 2021
(HARISH BAGLA AND OTHERS Vs M/S BETUL OILS LTD. THROGH ITS DIRECTOR NILAYDAGA S/O
SHRI VINOD DAGA)
Jabalpur, Dated : 13-12-2021
Shri Brain Silva, learned senior counsel along with Shri Abhishek Dilraj,
learned counsel for the appellants.
Issue notice on admission as well as on I.A. No.9148/2021 to the
respondent on payment of process fee within seven days by registered A.D.
post.
Notice be made returnable within four weeks. As prayed, list the case in the week commencing 24.01.2022 along with MA No.2933 of 2021.
(VIRENDER SINGH) JUDGE vinod Signature Not Verified SAN Digitally signed by VINOD VISHWAKARMA Date: 2021.12.14 18:28:40 IST