Madhya Pradesh High Court
The Madhya Pradesh Textile Mills ... vs The State Of Madhya Pradesh on 16 June, 2021
Author: Subodh Abhyankar
Bench: Subodh Abhyankar
1
High Court of Madhya Pradesh, Jabalpur
Bench at Indore
Writ Petition No.8030/2021
Indore, Dated 16.06.2021
Hearing through Video Conferencing.
Shri Sumeet Samvatsar, learned counsel for the petitioners.
Shri Siddharth Jain, learned Panel Lawyer for the respondent /
State of Madhya Pradesh, on advance notice.
Let a copy of the petition along with annexures be served upon Mr. Prasanna Prasad, advocate who generally appears for Madhya Pradesh Paschim Kshetra Vidyut Vitaran Company Limited (respondents No.3 and 4).
Let the matter be listed in the next week.
Office is directed to reflect name of Mr. Prasanna Prasad, advocate as counsel for respondents No.3 and 4 / Madhya Pradesh Paschim Kshetra Vidyut Vitaran Company Limited in the cause list. He is directed to take proper instructions in the matter.
Till the next date of hearing, no coercive action shall be taken against the petitioners.
C. c. as per rules.
(Subodh Abhyankar)
Judge
rcp
Signature Not Verified
VerifiedDigitally
Digitally signed by
SAN RAMESH CHANDRA
PITHWE
Date: 2021.06.16
18:25:18 IST