Madhya Pradesh High Court
M/S Jhabua Power Ltd. vs Appellate Authority Under Bocw Cess Act on 6 March, 2019
1 MP-557-2018
The High Court Of Madhya Pradesh
MP-557-2018
(M/S JHABUA POWER LTD. Vs APPELLATE AUTHORITY UNDER BOCW CESS ACT)
9
Indore, Dated : 06-03-2019
Shri P.Patwardhan, learned counsel for the petitioner.
The petitioner has only impleaded the Appellate Authority as
respondent who is not suppose to file the reply of the writ petition. The
petitioner is directed to implead the Assessment Authority and Deputy Commissioner, Labour Department, Indore Madhya Pradesh and State of M.P through Labour Department as respondent.
Appropriate application be filed. List after four weeks.
(VIVEK RUSIA) JUDGE das Digitally signed by REENA DAS Date: 2019.03.07 12:20:27 +05'30'