Madhya Pradesh High Court
Vehicle Factory Mazdoor Union Jabalpur ... vs Union Of India on 23 September, 2020
Author: Sanjay Dwivedi
Bench: Sanjay Dwivedi
1 WP-11424-2020
The High Court Of Madhya Pradesh
WP-11424-2020
(VEHICLE FACTORY MAZDOOR UNION JABALPUR THR. ITS GENERAL SECRETARY SHRI RAM KUMAR
BAKSHI Vs UNION OF INDIA AND OTHERS)
4
Jabalpur, Dated : 23-09-2020
Heard through Video Conferencing.
Shri Vijay Kumar Tripathi, learned counsel for the petitioner.
Shri J.K. Jain, learned Assistant Solicitor General for respondents no.1
to 3 on advance copy.
Let notice be issued to respondents no.4 and 5 on payment of process fee by registered as well as ordinary mode asking the respondents as to why the petition be not admitted.
It is made clear that petition shall be heard first on the question of maintainability.
List this petition in the week commencing 2 nd November, 2020.
(SANJAY DWIVEDI) JUDGE rao Signature Not Verified SAN Digitally signed by SATYA SAI RAO Date: 2020.09.24 13:30:23 IST