Madhya Pradesh High Court
Limya Bidare vs Forest Department on 24 November, 2017
W.P. No.20214/2017
Indore dated 24/11/2017
Shri V.K. Patwari, learned counsel for the petitioner.
Heard on the question of admission.
Issue notice against admission to the respondents on
payment of PF within a week, returnable within six weeks.
In the meanwhile, recovery of the amount in question in pursuant to order dated 24/08/2017 (Annexure-P/1) and 6/09/2017(Annexure-P/2) shall remain stayed till the next date of hearing.
Cc as per rules.
(P.K. Jaiswal) Judge pn/