Madhya Pradesh High Court
Ashoka Group vs Shri Hariram Buddhraja on 4 July, 2022
Author: Atul Sreedharan
Bench: Atul Sreedharan
1
IN THE HIGH COURT OF MADHYA PRADESH
AT JABALPUR
FA No. 302 of 2013
(ASHOKA GROUP Vs SHRI HARIRAM BUDDHRAJA AND OTHERS)
Dated : 04-07-2022
Shri K.K. Pandey, learned counsel for the appellant.
None for the respondents.
Smt. Shanti Tiwari, learned Panel Lawyer for the respondents/State. Issue notice on I.A. No.334/2022 to the prospective respondents mentioned in the said application. PF be paid within five working days by both modes. Notice be made returnable within four weeks.
Also, issue notice on I.A. No.5540/2022 to the proposed respondents mentioned in the said application. PF be paid within five working days by both modes. Notice be made returnable within four weeks.
Learned counsel for the appellant has also brought to the notice of this Court that he has filed an application under Order 6 Rule 17 for amendment in the first appeal i.e., PID No.5108/2022. However, the said application has not been given an I.A. number and neither has been placed in the Court file.
Office is requested to look into the matter and the said PID be numbered and place in the Court file.
List this case on top of the list on 21.07.2022. It is made clear that if on the next date of hearing no one appears on behalf of the respondents, this Court shall be at liberty to hear the said application and decide the same in absence thereof.
Signature Not Verified SAN Digitally signed by priyanka pithawe mishra Date: 2022.07.07 15:22:32 IST(ATUL SREEDHARAN) JUDGE 2 Priya.P Signature Not Verified SAN Digitally signed by priyanka pithawe mishra Date: 2022.07.07 15:22:32 IST