Madhya Pradesh High Court
M/S Birla Corporation Limited ... vs Ashwani Kumar Singh on 16 July, 2014
1
W.P. No.10143/2014
M/s Birla Corporation Ltd. Ashwani Kumar Singh & another
16.7.2014
Shri R.N.Shukla, learned Sr. Advocate assisted by Shri
R.B.Tiwari, learned counsel for the petitioner.
Having heard on the question of admission, it is directed
that on payment of process fee with requisites of the registered
post within 7 days, the notice against admission as well as
interim relief, returnable by fixing a date in the month of
September, 2014 be issued to the respondents, failing which
this petition shall stand dismissed automatically without further reference to the Bench.
Case be listed accordingly on the date which is so mentioned on the aforesaid notice.
As an interim measure, till next hearing of this petition, the operation and execution of the interim order dated 2.6.2014 passed by the Labour Court, Satna in Case No.14/2014/IDR is hereby stayed.
C.C. as per rules.
(U.C.Maheshwari) JUDGE C.