Madhya Pradesh High Court
Parimal Singh Prajapati vs The State Of Madhya Pradesh on 15 June, 2020
Author: Vishal Mishra
Bench: Vishal Mishra
1 WP-8243-2020
The High Court Of Madhya Pradesh
WP-8243-2020
(PARIMAL SINGH PRAJAPATI Vs THE STATE OF MADHYA PRADESH AND OTHERS)
1
Gwalior, Dated : 15-06-2020
Shri Arun Katare, Advocate for the petitioner.
Shri Ankur Mody AAG for the respondent/State.
I n the wake of unprecedented and uncertain situations due to the outbreak of Novel Corona Virus COVID-19 and considering the advisories issued by the Government of India, this application is being heard and decided through video conferencing to maintain social distancing. The parties are being represented through their respective counsels through VC and therefore, norms of social distancing/physical distancing were followed in letter and spirit.
Let notice be issued to the respondents on payment of PF within seven working days by ordinary as well by RAD mode, returnable at an early date.
Petitioner prays for interim relief.
Let return be filed within four weeks.
List in the week commencing 13th of July, 2020 for consideration of interim relief.
(VISHAL MISHRA) JUDGE ar Digitally signed by ABDUR RAHMAN Date: 2020.06.16 11:51:09 +05'30'