Madhya Pradesh High Court
M/S Texmo Pipes And Products Limited vs Branch Manager on 12 October, 2023
Author: Dwarka Dhish Bansal
Bench: Dwarka Dhish Bansal
1
IN THE HIGH COURT OF MADHYA PRADESH
AT JABALPUR
FA No. 1227 of 2019
(M/S TEXMO PIPES AND PRODUCTS LIMITED Vs BRANCH MANAGER AND OTHERS)
Dated : 12-10-2023
Ms. Smita Varma - Advocate for the appellant.
Heard on the question of admission.
Perused the impugned judgment and decree.
The appeal being arguable is admitted for final hearing.
Issue notice of final hearing to the respondents on payment of process
fee within seven working days, failing which this appeal shall stand dismissed without further reference to the Court.
Registry is directed to requisition the record of Court below. List for final hearing after service of notice on the respondents.
(DWARKA DHISH BANSAL) JUDGE vai Signature Not Verified Signed by: VAISHALI AGRAWAL Signing time: 10/12/2023 5:20:27 PM