Madhya Pradesh High Court
Persistent Systems Limited ... vs The State Of Madhya Pradesh on 8 January, 2026
Author: Subodh Abhyankar
Bench: Subodh Abhyankar
1 MCRC-59156-2025
IN THE HIGH COURT OF MADHYA PRADESH
AT INDORE
MCRC No. 59156 of 2025
(PERSISTENT SYSTEMS LIMITED REPRESENTED THROUGH MR RAJENDRA SINGH LINGWAL Vs THE
STATE OF MADHYA PRADESH )
Dated : 08-01-2026
Shri Girish Patwardhan- Senior Advocate with Shri Ajay Lonkar-
Advocate for the petitioner.
Shri Romil Verma- G.A. for the State.
Heard on the question of admission.
Let notice be issued to the respondent No.2 Labour Inspector on
payment of process fee within one week, returnable within four weeks.
Also heard on the question of interim relief. Considering the fact that the inspection in the premises of the petitioner took place on 29.02.2024, whereas, the complaint has been filed on 16.08.2024, which is much after three months as prescribed under Section 52 of The M.P. Shops and Establishment Act, 1958, it is directed that till the next date of hearing, further proceedings of the Trial Court shall remain stayed.
C.c. as per rules.
(SUBODH ABHYANKAR) JUDGE Bahar Signature Not Verified Signed by: BAHAR CHAWLA Signing time: 08-01-2026 18:29:02