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Madhya Pradesh High Court

Smt. Ramkanya Bai vs Saiyyad Ashraf Ali on 14 December, 2021

Author: Rajendra Kumar Verma

Bench: Rajendra Kumar Verma

                                                                                1                            MCRC-60684-2021
                                                     The High Court Of Madhya Pradesh
                                                             MCRC No. 60684 of 2021
                                                            (SMT. RAMKANYA BAI Vs SAIYYAD ASHRAF ALI AND OTHERS)


                                             Indore, Dated : 14-12-2021
                                                    Shri Himanshu Joshi, learned counsel for the Petitioner.

                                                    Heard on the question of admission.
                                                    Issue notice to the respondents on payment of P.F. within 7 days.

Notice be made returnable within 4 weeks.

(RAJENDRA KUMAR (VERMA)) JUDGE SS/-

Signature Not Verified

VerifiedDigitally Digitally signed by SAN SHAILESH MAHADEV SUKHDEVE Date: 2021.12.14 18:12:04 IST