Madhya Pradesh High Court
M/S Parle Biscuit Pvt. Ltd. vs The State Of Madhya Pradesh on 3 December, 2015
WP-17821-2015
(M/S PARLE BISCUIT PVT. LTD. Vs THE STATE OF MADHYA PRADESH)
03-12-2015
Shri Jaideep Sirpurkar, learned counsel for the petitioners.
Smt Sharda Dubey, learned P.L. for the respondents/State.
Vide order dated 17.11.2015, this Court has directed the respondents not to take any coercive action against the petitioners in pursuance of the order dated 15.7.2013. However, by typographical error in the matter, it has been mentioned 15.7.207 instead of 15.7.2013, therefore, learned counsel for the petitioners prays that the aforesaid typographical error be corrected.
In view of prayer made by learned counsel for the petitioners in the order dated 17.11.2015 the order dated â15.7.207â shall be read as â15.7.2013â.
In the meanwhile, impugned order shall remain continue till next date of hearing.
List the case after four weeks.
(MISS VANDANA KASREKAR) JUDGE