Madhya Pradesh High Court
M/S Birla Corporation Limited (Unit Of ... vs Rudra Prasad Tiwari on 26 February, 2018
THE HIGH COURT OF MADHYA PRADESH
MP-993-2018
(M/S BIRLA CORPORATION LIMITED (UNIT OF SATNA CEMENT WORKS) P.O. BIRLA VIKAS SATNA
Vs RUDRA PRASAD TIWARI)
1
Jabalpur, Dated : 26-02-2018
Shri R.B. Tiwari, learned counsel for the petitioner.
Heard.
Issue notice to the respondents on payment of process fee within
sh seven days, failing which this petition shall stand dismissed without reference to the Bench.
e ad He is also heard on IA No.2012/2018 for stay. Subject to hearing the other side, as an interim measure, till next Pr date of hearing, no coercive action be taken against the petitioner a pursuant to impugned order dated 31.10.2017 Annexure P/6.
hy The record of court below be requisitioned.
ad Certified copy as per rules.
M (SUJOY PAUL) JUDGE of rt ou C YS h Digitally signed by YOGESH KUMAR SHRIVASTAVA ig Date: 2018.02.26 16:58:20 +05'30' H