Madhya Pradesh High Court
Smt. Meena Pawaiya vs Ashraf Ali on 5 September, 2017
1
M.A. No.1319/2016
05/09/2017
Shri Kripal Singh, learned counsel for the appellants.
Heard on admission.
Issue notice to the respondents on payment of process fee
through Ordinary as well as Registered A.D. mode within seven working days. Notice be made returnable within six weeks.
Two sets of appeal alongwith impugned award be provided to Shri Shashank Indarpurkar, who usually appears for Union of India.
Office is directed to reflect the name of Shri Shashank Indarpurkar, Advocate as counsel for respondent No.5/Union of India in the cause list.
List after service of notice.
(Anand Pathak) Judge vc