Madhya Pradesh High Court
Dinesh Chandra Bansal vs Ramesh Chandra Garg on 14 September, 2015
1
W.P. No.5726/2015
14.09.2015
Shri Gagan Bajad, learned Counsel for the
petitioner.
Heard on admission.
Issue notice to the respondents on payment of PF
by registered as well as ordinary mode within a week. Notices be made returnable within two weeks.
At this juncture, Counsel for the petitioner prays for grant of stay vide I.A. No.4238/2015.
Issue notice of this application also. Failure to pay the process within the stipulated time and the petition shall be dismissed without reference to this Court.
List after service of notice on the respondents.
(Mrs. S.R. Waghmare) Judge Jyoti