Madhya Pradesh High Court
Nokia India Sales Pvt. Ltd. vs The State Of Madhya Pradesh on 4 August, 2014
1
Writ Petition No.5587/2014
04.08.2014
Shri Sumit Nema, learned counsel for the petitioner.
Heard on the question of admission.
Admitted for hearing.
Issue notice to the respondents on payment of PF
within a week.
Also heard on the prayer for grant of interim relief. On petitioner's depositing 30% of the amount assessed vide Annexure P/4 within four weeks in the name of Principal Registrar, High Court of Madhya Pradesh, Bench at Indore, Indore in the form of Fixed Deposit Receipts of a Bank, the recovery against the petitioner shall remain stayed.
List the case along with Writ Petition No.5116/2012. C. c. today.
(Shantanu Kemkar) (Mool Chand Garg)
Judge Judge
rcp