Madhya Pradesh High Court
Ramesh Chandra vs Mp State Agriculture Marketing Board on 13 December, 2016
1
Writ Petition No.7770/2016
13.12.2016
Shri Vashishtha Inani, learned counsel for the
petitioner.
Shri Pankaj Porwal, learned counsel on behalf of
Shri Kamal Airen, learned counsel for respondents No.1
and 2.
Shri P.R. Bhatnagar, learned counsel for respondent No.3.
Heard on the question of admission as well as for grant of interim relief.
Issue notice on both.
Shri Pankaj Porwal, learned counsel accepts notice on behalf of respondents No.1 and 2; and Shri P.R. Bhatnagar, learned counsel accepts notice on behalf of respondent No.3; and therefore, no further notice is required to be issued to them.
Let notice be issued on both to respondent No.4 on payment of process fee within three working days; returnable within four weeks.
In the meanwhile, no coercive steps be taken against the petitioner in pursuance to the communication dated 31.08.2016 (Annexure P/19) till the next date of hearing.
List the matter on any Wednesday along with Writ Petition No.6468/2016 for analogous hearing.
C. c. as per rules.
(P.K. Jaiswal) Judge 2 rcp