Madhya Pradesh High Court
Persistent Systems Limited vs State Of Madhya Pradesh on 15 January, 2026
Author: Subodh Abhyankar
Bench: Subodh Abhyankar
1 MCRC-59229-2025
IN THE HIGH COURT OF MADHYA PRADESH
AT INDORE
MCRC No. 59229 of 2025
(PERSISTENT SYSTEMS LIMITED Vs STATE OF MADHYA PRADESH AND OTHERS )
Dated : 15-01-2026
Shri Girish Patwardhan, Senior Advocate with Shri Vinay Patwardhan,
learned counsel for the petitioner.
Shri Hemant Sharma appearing on behalf of Advocate General[r-1].
Let notice be issued to the respondents on payment of process fee
within one week, returnable within four weeks.
Also heard on the question of interim relief. Considering the glaring discrepancy in the document dated 29/02/2024 issued by the Labour Inspector, Indore under the Maternity Benefits Act, 1961, it is directed that till the next date of hearing, further proceedings of prosecution initiated against the petitioner (Annexure P/4) shall remain stayed.
C.c. as per rules.
(SUBODH ABHYANKAR) JUDGE krjoshi Signature Not Verified Signed by: KHEMRAJ JOSHI Signing time: 15-01-2026 18:21:48