Madhya Pradesh High Court
Satish Kumar Mandloi vs The State Of Madhya Pradesh on 24 October, 2018
HIGH COURT OF MADHYA PRADESH
WP No.25029/2018
Indore, Dated:24.10.2018
Shri A.Agrawal, learned counsel for petitioner.
Heard on admission and on interim relief.
Issue notice to the respondents on payment of PF
within one week returnable within four weeks.
Till the next date of hearing, the respondents are restrained from making any recovery in pursuance to the impugned order dated 22/2/2018 Annexure P/1.
c.c as per rules.
(PRAKASH SHRIVASTAVA) Judge Digitally signed by Varghese Mathew Date: 24/10/2018 14:30:05