Madhya Pradesh High Court
Hansa Devi vs Chandar Singh on 25 August, 2014
1
Writ Appeal No.691/2014
25.08.2014
Shri A.K. Sethi, learned Senior Counsel with Shri Rishab
Sethi, learned counsel for the appellants.
Heard on IA No.4545/2014, an application for permitting
the appellants to challenge the impugned order dated 22.07.2013
passed by the learned Single Judge of this Court in Writ Petition
No.508/2008.
On due consideration, the application is allowed. The
appellants are permitted to file this appeal against the impugned
order dated 22.07.2013 passed by learned Single Judge of this
Court in Writ Petition No.508/2008.
Also heard on IA No.4548/2014, an application for
dispensation from filing copy of Writ Petition No.508/2008 and
annexures.
On due consideration, the application is allowed. The
appellants are permitted to file this appeal without filing of copy
of the writ petition and annexures.
Let record of Writ Petition No.508/2008 decided on
22.07.2013 be placed along with this writ appeal.
Also heard on IA No.4547/2014, an application seeking
condonation of delay in filing this appeal and IA No.4546/2014,
an application for stay.
Issue notice of these applications to the respondents on
payment of PF within a week.
(Shantanu Kemkar) (Jarat Kumar Jain)
Judge Judge
rcp