Madhya Pradesh High Court
Sunil Jaiswal vs Ziqitiza Health Care Ltd. on 28 April, 2022
Author: Anil Verma
Bench: Anil Verma
HIGH COURT OF MADHYA PRADESH, BENCH AT INDORE
MP No. 1788/2022
Indore, dated 28/4/2022
Petitioner through the counsel.
Shri Sachin Parmar learned counsel submits that he has filed
caveat on behalf of respondent no.1 but his name has not been
reflected in the cause list.
Registry is directed to reflect name of Shri Sachin Parmar, Advocate for respondent no.1 in the cause list.
Counsel for petitioner is directed to supply a copy of petition with enclosures to counsel for respondent no.1.
Let fresh notice be issued to respondents no. 2 & 3 on payment of PF within one week. Notice be made returnable within eight weeks.
(ANIL VERMA) JUDGE BDJ Digitally signed by BHUVNESHWAR DATT JOSHI Date: 2022.04.29 15:36:50 +05'30'