Madhya Pradesh High Court
Ashish Saloman vs Parina Saloman on 20 June, 2017
CRR-1227-2017
(ASHISH SALOMAN Vs PARINA SALOMAN)
20-06-2017
Shri Shre Krishna Mishra, learned counsel for the
petitioner.
Let notice be issued to the respondent along with a copy of
I.A.No.9556/2017, an application for stay, on payment of PF within six working days by ordinary as well as RAD Mode, returnable in four weeks.Certified copy as per rules.
(SUSHIL KUMAR PALO) JUDGE nd