Madhya Pradesh High Court
Yuva Private Industrial Training ... vs The Union Of India Thr. on 28 April, 2023
Author: Milind Ramesh Phadke
Bench: Milind Ramesh Phadke
1
IN THE HIGH COURT OF MADHYA PRADESH
AT GWALIOR
WP No. 24770 of 2019
(YUVA PRIVATE INDUSTRIAL TRAINING INSTITUTE THR. Vs THE UNION OF INDIA THR. AND OTHERS)
Dated : 28-04-2023
Shri V.K. Sahu- Advocate for the petitioner.
Shri Praveen Newaskar - Dy. SGI for Union of India.
Heard on I.A. No. 7571 of 2022 which is an application for impleading
new persons as party respondents.
In absence of any opposition and in the light of averments made therein, the application is allowed.
Let necessary amendment be carried out within a period of seven working days. Thereafter, notice be issued to newly added respondents on payment of PF within four working days by RAD as well as ordinary mode. Notice be made returnable within four weeks.
List after four weeks.
(MILIND RAMESH PHADKE) JUDGE ar ABDUR RAHMAN 2023.05.02 17:19:32 +05'30'