Madhya Pradesh High Court
Raymond Centeen Mazdoor Union vs Employees Provident Fund Organization on 14 February, 2018
THE HIGH COURT OF MADHYA PRADESH
WP-18133-2014
(RAYMOND CENTEEN MAZDOOR UNION Vs EMPLOYEES PROVIDENT FUND ORGANIZATION)
6
Jabalpur, Dated : 14-02-2018
Shri K.N. Pethia, learned counsel for the petitioner.
Shri Kabir Paul, learned counsel for the respondents.
Learned counsel for the parties submit that pleadings are complete and they are agree to argue the matter on 26.02.2018.
sh List the matter on 26.02.2018.
e ad (VIJAY KUMAR SHUKLA) Pr JUDGE a hy ad Devashish M DEVASHIS Digitally signed by DEVASHISH MISHRA DN: c=IN, o=HIGH COURT OF MADHYA PRADESH JABALPUR, postalCode=482001, st=Madhya Pradesh, H MISHRA 2.5.4.20=db02acf8752ec7d40d9c7b2706998 aa1774d10503fedd8b615ae6aa42b0742c1, of cn=DEVASHISH MISHRA Date: 2018.02.14 18:15:11 +05'30' rt ou C h ig H