Madhya Pradesh High Court
Vardhman Higher Secondary School vs Employee Provident Fund Organisation ... on 28 March, 2023
Author: Milind Ramesh Phadke
Bench: Milind Ramesh Phadke
1
IN THE HIGH COURT OF MADHYA PRADESH
AT GWALIOR
WP No. 13160 of 2022
(VARDHMAN HIGHER SECONDARY SCHOOL Vs EMPLOYEE PROVIDENT FUND ORGANISATION
THROUGH AND OTHERS)
Dated : 28-03-2023
None for the petitioner.
Shri Girraj Agarwal, Govt. Advocate for the respondent/State.
Advocates are abstaining from work on a call of strike given by State Bar Council of Madhya Pradesh vide its Notification No.08/2023 dated 26.3.2023 and 11/2023 dated 27.3.2023 under signatures of Ms. Geeta Shukla, Secretary of State Bar Council of Madhya Pradesh.
List in the month of July, 2023.
As the Advocates are abstaining from work, in the light of the direction No.(ii) of para 18 of the order dated 24.03.2023 passed by the Division Bench of this Court at Jabalpur in W.P.No.7295 of 2023 [In Reference (suo moto) Vs. Chairman, State Bar Council of M.P. and others], Registry is directed to register a contempt case separately against the following contemnors, who have filed Vakalatnama on behalf of the petitioners/respondents, subject to verification as to their survival and issue notice to them:
For the Petitioners: 1. Shri Prashant Sharma, Advocate, 2. Shri Seetaram Kushwah, Advocate 3. Shri Siddarth Sharma, Advocate , 4. Shri Upendra Yadav, Advocate, 5. Shri Prashant Singh Kaurav, Advocate.
Notice be made returnable within three weeks. List the contempt petition immediately after three weeks for a date to be fixed by the Registry.
A copy of this order be retained in the contempt case to be registered by the Registry as aforesaid.2
(MILIND RAMESH PHADKE) JUDGE Pawar ASHISH PAWAR 2023.03.28 17:59:46 +05'30'