Madhya Pradesh High Court
Bhopal Development Authority vs Ugrasen Pandey on 23 June, 2010
W.P.No.1267/2010
Bhopal Development Authority Ugrasen Pandey
22.6.2010.
Shri Ajay Mishra, the learned Senior Advocate with Shri
Rajendra Gupta, counsel for the petitioner.
Admit.
Notice on behalf of respondent is accepted by Shri Atin
Vishwakarma.Counsel.
The petitioner to serve copy of petition along with annexures to the respondent by next working day. Reply, if any, be filed within three weeks.
I.A.No.1167/2010 for stay.
Notice of this application is accepted by the respondent. Reply, if any, be filed within three weeks. Till next date of hearing, it is directed that in case the petitioner deposits Rs.15,000/-(Rupees fifteen thousand) before the Labour Court No.2, Bhopal within a period of three weeks from today, recovery of remaining amount under the impugned award shall remain stayed.
Certified copy as per Rules.
(Krishn Kumar Lahoti) (J.K.Maheshwari)
Judge Judge
JLL