Madhya Pradesh High Court
Shri Carnet Elias Fernandes Vemalayam vs District Magistrate on 19 June, 2017
WP-8077-2017
(SHRI CARNET ELIAS FERNANDES VEMALAYAM Vs DISTRICT MAGISTRATE)
19-06-2017
Mr. Vishal Bhatnagar and Mr. Yogesh Bhatnagar, learned counsel
for the petitioners.
Heard on the question of admission as well as on the prayer for
interim relief.
Issue notice to the respondents on payment P.F. within a period of
7 days.
Notices be made returnable within a period of 4 weeks. In the meantime, it is directed that the operation and effect of the impugned order notices dated 28.04.2017 and 06.05.2017 shall remain stayed till the next date of hearing. List the petition on 19.07.2017. Certified copy as per rules.
(MISS VANDANA KASREKAR) JUDGE RC