Madhya Pradesh High Court
Smt Pallavi Jain vs Praveen Jain on 13 March, 2018
THE HIGH COURT OF MADHYA PRADESH
CRR-864-2018
(SMT PALLAVI JAIN Vs PRAVEEN JAIN)
1
Jabalpur, Dated : 13-03-2018
Shri Rahul Tripathi, learned counsel for the applicant.
Heard learned counsel for the applicant on the question of
admission.
Issue notice to the respondent on payment of PF within seven
sh days by RAD as well as ordinary mode. Notice be made returnable e within four weeks.
ad List after service of the notice.
Pr (MISS VANDANA KASREKAR) a JUDGE hy ad NAVEEN Digitally signed by NAVEEN NAGDEVE M DN: c=IN, o=HIGH COURT OF MADHYA PRADESH JABALPUR, postalCode=482001, st=Madhya Pradesh, 2.5.4.20=8412b9ec9b382fa2f82c7a5e97071555fc5c NAGDEVE 5d0114d3a84b0dee2d50ecd839c5, 2.5.4.45=0321001386F7BA8FD376A7BBBF7C4EDC7 94E8FF6BDE35A4E0479FD98C989A771BDABBF, cn=NAVEEN NAGDEVE Date: 2018.03.14 00:23:13 -07'00' navin of rt ou C h ig H