M/S Arju Brick Udyog Thru ... vs Presc. Auth. Minimum Wages Act ...
2013 Latest Caselaw 4038 ALL

Citation : 2013 Latest Caselaw 4038 ALL
Judgement Date : 11 July, 2013

Allahabad High Court

M/S Arju Brick Udyog Thru ... vs Presc. Auth. Minimum Wages Act ... on 11 July, 2013

Bench: Ajai Lamba




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 26
 

 
Case :- MISC. SINGLE No. - 3475 of 2013
 

 
Petitioner :- M/S Arju Brick Udyog Thru Proprietor Smt. Viddya Devi & Anr
 
Respondent :- Presc. Auth. Minimum Wages Act Evam D.L.C. Faizabad & Anr
 
Counsel for Petitioner :- Suresh Kumar Upadhyay
 
Counsel for Respondent :- C.S.C.
 
Hon'ble Ajai Lamba,J.

As per office report, steps have not been filed for service on respondent no.2

On request, let steps be filed within two days from today and notice to the respondent no.2 be issued, returnable on 04.9.2013.

List on 04.9.2013.

In case the steps are not filed within the time provided therefor, this petition would be deemed to be dismissed for want of prosecution, without reference to Court.

Order Date :- 11.7.2013

A.Nigam

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