Madhya Pradesh High Court
Hakim Singh Dhaked vs The Security Printing And Minting ... on 17 July, 2023
Author: Vijay Kumar Shukla
Bench: Vijay Kumar Shukla
1
IN THE HIGH COURT OF MADHYA PRADESH
AT INDORE
WP No. 16479 of 2023
(HAKIM SINGH DHAKED Vs THE SECURITY PRINTING AND MINTING CORPORATION OF INDIA
LIMITED AND OTHERS)
Dated : 17-07-2023
Shri L.C.Patne, learned counsel for the petitioner(s).
Counsel for the petitioner(s) submits that in identical petition W.P. No.
16480/2023, a Coordinate Bench of this Court has issued notices and has
passed interim order.
Heard on the question of admission and on interim relief.
Let notices be issued to the respondents on payment of process fee
within a week. Notices be made returnable within six weeks.
As an interim measure, further recovery shall remain stayed till the next date of hearing.
List the matter along with W.P. No. 16480/2023. Certified copy, as per rules.
(VIJAY KUMAR SHUKLA) JUDGE soumya Signature Not Verified Signed by: SOUMYA RANJAN DALAI Signing time: 17-07-2023 18:06:57