Madhya Pradesh High Court
Dewas Mazdoor Sangh (Intuc) vs The State Of Madhya Pradesh on 15 November, 2017
1
Writ Petition No.3553/2017
Indore, Dated 15.11.2017
None for the petitioners.
Shri R.R. Maheshwari, learned Government
Advocate for respondents No.1 and 4 / State of Madhya
Pradesh.
Shri Navendra Joshi, learned counsel for respondent No.2.
Let fresh notice be issued to respondents No.3 and 5 by registered AD as well as by ordinary mode on payment of process fee within one week; returnable within six weeks.
(P.K. Jaiswal) Judge rcp Ramesh Digitally signed by Ramesh Chandra Pithwe DN: c=IN, o=High Court of Madhya Chandra Pradesh, ou=Administration, postalCode=452001, st=Madhya Pradesh, 2.5.4.20=5657c7dcce52095b400cf9f273e Pithwe 8b1cd636bdbf86f330909bb87923adec1e 27a, cn=Ramesh Chandra Pithwe Date: 2017.11.19 14:53:09 +05'30'