Madhya Pradesh High Court
Goverdhan vs Chief Municipal Officer on 11 May, 2023
Author: Gurpal Singh Ahluwalia
Bench: Gurpal Singh Ahluwalia
1
IN THE HIGH COURT OF MADHYA PRADESH
AT JABALPUR
MP No. 6329 of 2022
(GOVERDHAN Vs CHIEF MUNICIPAL OFFICER)
Dated : 11-05-2023
Shri Rajesh Soni - Advocate for the petitioner.
Shri Janak Lal Soni - Advocate for the respondents.
The record of the Lower Court No.2 has not been received in spite of the reminder sent by Registry of this Court in compliance of order dated 21.04.2023.
Accordingly, the Presiding Judge, Labour Court No.2, Bhopal is directed to submit his explanation as to why the record is not being sent in spite of repeated requisitions by this Court.
The office is directed to immediately sent a reminder to the Labour Court No.2 for immediately sending the record.
List this case immediately after ensuing Summer Vacation for hearing on admission as well as for consideration of the explanation given by the Presiding Judge, Labour Court No.2, Bhopal.
(G.S. AHLUWALIA) JUDGE vinay* Signature Not Verified Signed by: VINAY KUMAR BURMAN Signing time: 11-May-23 7:08:37 PM