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Madhya Pradesh High Court

Tirathdas Shaukatrai Project Pvt. Ltd. ... vs Jinesh Chandra Jain on 18 December, 2017

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                           F.A. No.1285/2017
Indore, Dated : 18.12.2017
           Shri Vijay Assudani, learned counsel for the appellant
seeks permission to withdraw IA No.18667/17 and 18668/17
in view of the fact that fresh IA being IA No.18832/17 has
been filed.

           On   due     consideration,                 prayer      is   allowed.    IA
Nos.18667/17 & 18668/17 are dismissed as withdrawn.

           Heard   on     the       question                 of   admission   and   IA
No.18832/2017.

           Issue notice on admission and IA No.18832/2017 to the
respondents on payment of PF within one week, returnable

within 4 weeks.

Let the record be requisitioned in the meanwhile.

Till the next date of hearing execution of the decree under challenge shall remain stayed.

C.C. as per rules.

(Prakash Shrivastava) Judge trilok/-

Trilok DN: c=IN, o=High Court of Madhya Pradesh, ou=Administration, Singh postalCode=452001, st=Madhya Pradesh, 2.5.4.20=5e17c79b9e2cc 6e5f119cb23d5c02e921b Savner e96a009cd5a4db8c43907 729e8e93c, cn=Trilok Singh Savner Date: 2017.12.22 11:34:42 +05'30'