Madhya Pradesh High Court
Textile Spinning Kamgar Sang vs The State Of Madhya Pradesh on 22 August, 2017
WP-11789-2017
(TEXTILE SPINNING KAMGAR SANG Vs THE STATE OF MADHYA PRADESH)
22-08-2017
Shri R.B. Tiwari, learned counsel for the petitioner.
Shri Rohit Jain, learned Govt. Advocate for the
respondents/State.
Shri M.K. Mishra, learned counsel for respondent no.4. Learned counsel for respondent no.4 prays for time to seek instructions and to file vakalatnama and reply in the matter. His contention is that the matter has been compromised between the parties.
He is permitted to do so.
List the matter on 25/9/2017.
(S.C.SHARMA) JUDGE rv