Madhya Pradesh High Court
Divisional Railway Manager vs Smt. Uma Devi on 22 April, 2016
MA-263-2008
(DIVISIONAL RAILWAY MANAGER Vs SMT. UMA DEVI)
22-04-2016
Shri Rakesh Pandey, Counsel for the appellant.
On payment of P.F. within six working days, let notice be
issued to the respondents on I.A.No.396 of 2008 by ordinary as
well as by registered A.D. mode.
Notice be made returnable within 4 weeks. List after four weeks.
(SUSHIL KUMAR PALO) JUDGE