Madhya Pradesh High Court
Consumers Cooperative Stores Ltd vs The State Of Madhya Pradesh on 31 January, 2019
1 WP-16234-2017
The High Court Of Madhya Pradesh
WP-16234-2017
(CONSUMERS COOPERATIVE STORES LTD Vs THE STATE OF MADHYA PRADESH)
4
Jabalpur, Dated : 31-01-2019
Shri Shailendra Singh, learned counsel for the petitioner.
Shri Piyush Jain, learned P.L. for the respondent/ State - on advance
copy.
Heard on the question of admission. Issue notice to the respondents on payment of P.F. within a week, returnable within four weeks.
List the case after four weeks.
(SUBODH ABHYANKAR) JUDGE Vikram Digitally signed by VIKRAM SINGH Date: 01/02/2019 13:04:30