Madhya Pradesh High Court
Smt. Chinta Bai vs Panchayat And Rural Developement ... on 4 February, 2022
Author: Vijay Kumar Shukla
Bench: Vijay Kumar Shukla
1
The High Court Of Madhya Pradesh
WP No. 1047 of 2022
(GHANSHYAM RATHORE Vs THE STATE OF MADHYA PRADESH AND OTHERS)
WP/29413/2018, WP/04665/2019, WP/06045/2019, WP/14814/2019, WP/24890/2019,
WP/26010/2019
Indore, Dated : 04-02-2022
Heard through Video Conferencing.
Shri Prasanna R. Bhatnagar, learned counsel for the Petitioner .
Ms. Geetanjali Chourasiya,counsel for the State on advance copy.
Issue notice to the respondents on payment of P.F. by both modes
within 7 working days returnable within 6 weeks.
(VIJAY KUMAR SHUKLA) JUDGE MK Signature Not Verified VerifiedDigitally Digitally signed by SAN SMT MUKTA KOUSHAL Date: 2022.02.04 17:27:48 IST