Madhya Pradesh High Court
Parmanand vs Chironji Lal And Ors on 31 July, 2015
SA-430-2003
(PARMANAND Vs CHIRONJI LAL AND ORS)
31-07-2015
Shri R.K.Samaiya, counsel for the appellant.
The case is listed today for consideration of IA No.4319/15 for
deleting the name of respondent No.1.
Respondents No.2 to 7 have not been served. Let notices of the aforesaid IA be issued to respondents No.2 to 7 by both the modes, RAD as well as ordinary mode. PF be paid within seven working days. Notices be made returnable in four weeks.
(SUSHIL KUMAR GUPTA) JUDGE