Madhya Pradesh High Court
Ruchi Soya Industries Limited vs Kamal 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, st=Madhya Pradesh, 2.5.4.20=18db6b55824fa1834dc7e61d06ed3c79a81bc1 56ec0309c5245d47a0a52604de, KUMAR pseudonym=713D9BD68EDDADCD6B88DA2B1BCDCFC 0369478F5, serialNumber=62B9B1A094FCDF2F0107E91326BC51DC 9DCF83F25C9D67245FE3BCCFD0F2DB67, cn=AMIT KUMAR Date: 2022.01.27 13:41:29 +05'30'