Madhya Pradesh High Court
Piramal Enterprises Ltd. vs The State Of Madhya Pradesh on 20 February, 2018
THE HIGH COURT OF MADHYA PRADESH
WP-3417-2018
(PIRAMAL ENTERPRISES LTD. Vs THE STATE OF MADHYA PRADESH)
1
Jabalpur, Dated : 20-02-2018
Shri Brian Da Silva, Senior Advocate with Shri S.S. Oberoi,
learned counsel for the petitioner.
Heard on the question of admission as well as on grant of
interim relief.
sh
Issue notice to the respondents on payment of process fee within
e a period of seven days. Notices be made returnable within four weeks.
ad Till the next date of hearing, the operation of the impugned Pr order dated 28.07.2016 (Annexure P/16) and also the proceedings pending before the Labour Court, Sagar in Case No.COC A-61/2016 a hy I.D. Act shall remain stayed.
C.C. as per rules.
ad M (SUBODH ABHYANKAR) JUDGE of rt ou vc C Digitally signed by VARSHA CHOURASIYA h Date: 2018.02.24 13:59:59 +05'30' ig H