Madhya Pradesh High Court
Ruchi Soya Industries Limited vs Vimal on 25 January, 2022
Author: Anil Verma
Bench: Anil Verma
1
The High Court Of Madhya Pradesh
MP No. 2531 of 2020
(RUCHI SOYA INDUSTRIES LIMITED Vs KAMAL)
MP/02596/2020
Indore, Dated : 25-01-2022
Heard through Video Conferencing.
Ms. Kirti Patwardhan, learned counsel for the Petitioner.
Shri Shashi Kant Chourasia, learned counsel for the Respondent [R-1].
Both the parties are directed to argue the matter onthe next date of hearing.
I.R., if any, shall continue till the next date of hearing. List the matter after three weeks.
(ANIL VERMA) JUDGE amit AMIT Digitally signed by AMIT KUMAR DN: c=IN, o=HIGH COURT OF MADHYA PRADESH BENCH INDORE, ou=HIGH COURT OF MADHYA PRADESH BENCH INDORE, postalCode=452001, KUMA st=Madhya Pradesh, 2.5.4.20=18db6b55824fa1834dc7e61d 06ed3c79a81bc156ec0309c5245d47a0 a52604de, pseudonym=713D9BD68EDDADCD6B R 88DA2B1BCDCFC0369478F5, serialNumber=62B9B1A094FCDF2F010 7E91326BC51DC9DCF83F25C9D67245 FE3BCCFD0F2DB67, cn=AMIT KUMAR Date: 2022.01.27 13:41:58 +05'30'