Madhya Pradesh High Court
M.P. State Handloom Weavers Co ... vs Regional Provident Fund Commissioner on 28 June, 2017
WP-8013-2017
(M.P. STATE HANDLOOM WEAVERS CO OPERATIVE SOCIETY PRIVATE LIMITED Vs REGIONAL
PROVIDENT FUND COMMISSIONER)
28-06-2017
Shri P.C. Chandak, learned counsel for the petitioner.
Heard on the question of admission.
Issue show cause notice against admission to the respondent on
payment of process fee within three working days. Notice be made returnable within four weeks.
This petition has been filed because the Appellate Authority is not functioning. However, assailing the order impugned Annexure P-1 dated 05.05.2017, the petitioner has come before this Court asking interim relief.
After hearing learned counsel appearing on behalf of the petitioner, subject to objection by the other side, on depositing the total amount under Section 7 Q and in addition thereto Rs.1 crore for 17-B within a period of one month, operation of the impugned order dated 05.05.2017 shall remain stayed.
C.C. as per rules.
(J.K. MAHESHWARI) JUDGE (ra)