Madhya Pradesh High Court
Pantagon Laboratories Ltd. vs Assistant Provident Fund Commissioner ... on 21 February, 2017
WP-1015-2017
(PANTAGON LABORATORIES LTD. Vs ASSISTANT PROVIDENT FUND COMMISSIONER (C IV))
21-02-2017
Shri Girish Patwardhan learned counsel for petitioner.
Heard on the question of admission and interim relief.
Shri Prateek Maheshwari learned accepts notice on behalf
of respondent and prays for two weeks time to file reply.
Till the next date of hearing subject to deposit of 30% of the impugned amount within a period of one week from today, the implementation of the impugned order will remain stayed.
List after two weeks.
C.c. as per rules.
(PRAKASH SHRIVASTAVA) JUDGE