Madhya Pradesh High Court
Persistent Systems Limited vs State Of Madhya Pradesh on 4 February, 2026
Author: Subodh Abhyankar
Bench: Subodh Abhyankar
1 MCRC-59232-2025
IN THE HIGH COURT OF MADHYA PRADESH
AT INDORE
MCRC No. 59232 of 2025
(PERSISTENT SYSTEMS LIMITED Vs STATE OF MADHYA PRADESH AND OTHERS )
Dated : 04-02-2026
Shri Girish Patwardhan -Senior Advocate with Shri Oshin Upadhyay-
Advocate for the petitioner.
Shri Hemant Sharma-Advocate appearing on behalf of Advocate
General.
Heard on the question of admission.
Let notice be issued to the respondent No.2 Labour Inspector on
payment of process fee within one week, returnable within four weeks.
Also heard on the question of interim relief. Considering the fact that in the other petitions, interim relief has already been granted to the petitioners, the matter be listed along with M.Cr.C. nos.59156/2025 and 59229/2025.
As an interim measure, it is directed that till the next date of hearing, further proceedings of the case pending in the trial court shall remain stayed.
C.c. as per rules.
(SUBODH ABHYANKAR) JUDGE moni Signature Not Verified Signed by: MONI RAJU Signing time: 04-02- 2026 17:36:47