Madhya Pradesh High Court
The State Of Madhya Pradesh vs Smt. Parwati Bai on 15 October, 2014
W.P. No. 8887/2014
15.10.2014
Shri Rajesh Tiwari, learned Government
Advocate for the petitioner.
The petition is admitted for final hearing.
Notice of this writ petition has already been issued by
Registered A.D. mode to the respondent but the service report
is not received as yet.
Let fresh notice of this writ petition on merit be issued to the respondent on payment of process fee within 7 days by registered A.D. and ordinary mode both.
Since the response to I.A. No.7473/2014 has not yet been filed though the notice of the same was issued to the respondent on 14.07.2014, the said notice is deemed to be served on the respondent.
Keeping in view the aforesaid, the operation of the impugned award dated 09.09.2011, shall remain in abeyance on condition of complying with the provisions of Section 17-B of the Industrial Disputes Act.
Post after service of notice on respondent.
(K.K. Trivedi) Judge b