Madhya Pradesh High Court
Shri Indrajeet Vaghela vs Ministry Of Company Affairs Thru. Shri ... on 31 August, 2015
1
M.Cr.C. No.7744/15
31/08/2015
Shri Vijay Assudani, learned Counsel for
the applicants.
Heard on admission.
Issue notice to the respondents on payment
of PF by registered as well as ordinary mode within a week. Notices be made returnable within two weeks.
At this juncture Counsel prays for grant of stay vide I.A. No.6579/2015.
Considering the urgency of the matter and the fact that the loan has been repaid by the relative of the present accused applicant No.2, the application is allowed.
Let further proceedings in case No.8/05 pending before the Court of Special Judicial Magistrate, CBI & Economic Offence, Indore (Ministry of Company Affairs Vs. Bonanza Biotech 2 Ltd. and others) shall remain stayed till the next date of hearing. Failure to pay the process within the stipulated time and the relief granted today shall be vacated without reference to this Court.
List for confirmation of the stay after service of notice on the respondents.
CC as per rules.
(Mrs. S.R. Waghmare) Judge soumya