Madhya Pradesh High Court
Miss Hill Higher Secondary School vs Employee Provident Fund Organisation on 4 October, 2017
WP-6429-2017
(MISS HILL HIGHER SECONDARY SCHOOL Vs EMPLOYEE PROVIDENT FUND
ORGANISATION)
04-10-2017
Shri B.P.Singh, learned counsel for the petitioner.
Shri R.K.Goyal, learned counsel for the respondents
No.1 and 2.
Shri Goyal prays for and is granted four weeks' time to file reply to the writ petition.
List after four weeks.
(VIVEK AGARWAL) JUDGE SP