Madhya Pradesh High Court
M/S Jhabua Power Ltd. vs Appellate Authority Under Bocw Cess Act on 21 February, 2018
1
Miscellaneous Petition No.557/2018
Indore, Dated 21.02.2018
Shri G.S. Patwardhan, learned counsel for the
petitioner.
Heard on the question of admission.
Learned counsel for the petitioner has submitted
that the issue involved in this petition is squarely
covered by a Division Bench decision dated
03.05.2017 of this Court in the case of Alfa Infra
Prop. Private Limited v. Cess Assessment
Authority & Deputy Commissioner of Labour,
MP, Indore & others, Writ Petition
No.3570/2016.
Let show cause notice be issued to the respondent
on payment of process fee within one week; returnable within six weeks.
(P.K. Jaiswal) Judge rcp Digitally signed by Ramesh Chandra Pithwe Date: 2018.02.22 12:14:01 +05'30'