Madhya Pradesh High Court
M/S Parle Biscuits Pvt. Ltd. vs Union Of India on 17 July, 2015
W.P.No.4457/2015
17.07.2015
Shri Atul Shridharan, learned counsel for the
petitioners.
Ms. Pritha Moitra, learned Government Advocate for
the respondent-State.
Heard on the question of admission. Issue notice to the respondents on payment of PF within seven days, failing which the petition shall stand dismissed without reference to this court.
In the meanwhile, further action with regard to the prosecution of the petitioners, on the basis of order dated 30/08/2014 shall remain stayed, till the next date of hearing.
List the matter on 19/10/2015. Certified copy as per rules.
(S.C. Sharma) Judge Karuna