Madhya Pradesh High Court
Raju Ramteke vs Prasar Bharti Broadcasting Corp. Of ... on 17 June, 2013
W.P.No.10207/2013
17/06/2013
Shri Ajay S.Raizada, learned counsel for the Petitioner.
Admit.
Issue notice to the respondents on payment of P.F within
one week, returnable in four weeks.
Recovery in pursuance to the order passed by the tribunal shall remain stayed till the next date of listing.
Certified Copy as per rules.
(Rajendra Menon) (A.K.Sharma)
Judge Judge
nd