Madhya Pradesh High Court
Ashish Agrawal vs Devi Ahilya Vishvvidyalay Indore on 16 March, 2018
HIGH COURT OF MADHYA PRADESH: BENCH AT INDORE
(-1-)
W.P. No.6193/2018
Indore, dated: 16.03.2018
Parties through their counsel.
Issue notice to the respondents on payment of P.F. within
a week.
The petitioner undertakes to serve the notice upon the respondents by Humdast mode of service.
Notice be made returnable within 3 days. In addition to the aforesaid, a copy of the writ petition be given to the standing counsel of the University- Shri Vivek Sharan.
List the matter on 22.03.2018.
(S.C. Sharma) (Virender Singh)
Judge Judge
N.R.
Digitally signed by
NARENDRA KUMAR RAIPURIA
Date: 2018.03.19 19:40:47
+05'30'