Madhya Pradesh High Court
The State Of Madhya Pradesh vs Vardhman Febrics (A Unit Of Vardhman ... on 7 July, 2022
Author: Dwarka Dhish Bansal
Bench: Dwarka Dhish Bansal
1
IN THE HIGH COURT OF MADHYA PRADESH
AT JABALPUR
FA No. 824 of 2022
(THE STATE OF MADHYA PRADESH AND OTHERS Vs VARDHMAN FEBRICS (A UNIT OF VARDHMAN
TEXTILES LIMITED) AND OTHERS)
Dated : 07-07-2022
Shri Divesh Jain, learned Government Advocate for the appellants/State.
Shri Gaurav Tiwari, learned counsel for the respondent no.1
Heard on the question of admission.
Appeal is admitted for final hearing.
Let notice of final hearing be issued to the respondent no.2 on payment of process fee within seven working days by RAD as well as ordinary mode.
Notice be made returnable within three weeks. Let a copy of memo of appeal be supplied to the learned counsel for the respondent no.1.
On the other hand, learned counsel for the respondent no.1 prays for and is granted time to file reply to I.A.No.6076/2022, which is an application under Order 41 Rule 5 of the CPC.
Meanwhile, let record of the Court below be called for. List this case after receipt of the record and filing of the reply by the respondent no.1 in the week commencing from 01/08/2022 along with F.A.No.822/2022.
(DWARKA DHISH BANSAL)
JUDGE
sh
Signature
SAN Not
Verified
Digitally signed by S
HUSHMAT
HUSSAIN
Date: 2022.07.08
18:21:53 IST