Madhya Pradesh High Court
Suresh Chandra vs M.P. State Agriculture Marketing Board on 19 December, 2016
Writ Petition No. 7776 of 2016
19/12/2016
Shri Vashishtha Inani, learned Counsel for the
petitioner.
Shri Pankaj Porwal, learned Counsel for the
respondent Nos. 1 and 2, on advance notice.
Heard on the question of admission. Issue notice.
Shri Pankaj Porwal, learned Counsel accepts notice on behalf of respondent Nos. 1 and 2, and therefore, no notice is required to them.
Let notice to respondent Nos. 3 and 4 be issued on payment of process fee within a week, returnable within six weeks.
In the meanwhile, respondents are restrained from taking coercive action in pursuance to the impugned order dated 31.8.2016.
List along with W.P. No.6468/2016 for analogous hearing.
C. c. as per rules.
(P.K. Jaiswal) Judge pp/