Madhya Pradesh High Court
M/S Parle Biscuit Pvt. Ltd vs Union Of India Judgement Given By: ... on 13 December, 2013
WRIT PETITION No.21029/2013 1
13.12.2013
Shri Jaideep Sirpurkar, learned Counsel for the
petitioners.
Heard on the question of admission.
Issue notices of this writ petition to the respondents
on payment of process fee within seven days by registered A.D. Notices be made returnable by 8th January, 2014. It is pointed out that in similar petitions interim stay has been granted by this Court.
In view of the aforesaid, to maintain parity, it is directed that no coercive steps be taken pursuance to orders dated 08.07.2013 and 30.01.2013 issued by the respondents and the operation of the said orders shall remain stayed till the next date of listing.
List along with W.P. No.12487/2013 on 9th January, 2014.
Certified copy as per rules.
(K.K. Trivedi) Judge Skc