Madhya Pradesh High Court
M/S Parle Biscuit Pvt. Ltd. vs Union Of India on 14 November, 2017
THE HIGH COURT OF MADHYA PRADESH
WP-17415-2017
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(M/S PARLE BISCUIT PVT. LTD. Vs UNION OF INDIA)
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Jabalpur, Dated : 14-11-2017
Shri Jaideep Sirpurkar, Advocate for petitioners.
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Issue show cause notice against admission to the respondents on
a payment of process fee within three working days. Notice be made hy returnable within four weeks. Considering the order passed by this Court in Writ Petition ad No.2093/2013 (M/s Parle Products Pvt. Ltd & Others Versus Union of M India & Others) on 8.2.2013, it is hereby directed that no coercive steps shall be taken against the petitioners till next date of hearing.
of List this case alongwith W. P. Nos. 2093/13, 2803/16, 9250/13, 12487/13, 13137/14, 14348/13, 15386/13, 17821/15, 18209/15, rt 21029/13.
ou Certified copy as per rules.
C (J.K. MAHESHWARI) h JUDGE ig H amit AMIT JAIN 2017.11.15 17:08:24 +05'30'