Dr. Adya Prasad Mishra vs The State Of Madhya Pradesh
2021 Latest Caselaw 8414 MP

                                                         1                              WP-26594-2021
                              The High Court Of Madhya Pradesh
                                       WP No. 26594 of 2021
                              (DR. ADYA PRASAD MISHRA Vs THE STATE OF MADHYA PRADESH AND OTHERS)


                      Jabalpur, Dated : 07-12-2021
                             Shri Siddharth Sharma, learned counsel for petitioner.

                             Smt. Sonali Shrivastava, learned Panel Lawyer for respondent/State.

Shri Ansul Tiwari, learned counsel for respondent No.4. Smt. Nirmala Nayak, learned counsel for respondent No.5. Petitioner has filed this petition challenging recovery orders passed by

respondents.

It is submitted by counsel appearing for petitioner that respondents cannot recover an amount beyond period of five years as per judgment of

Apex Court in case of State of Punjab vs. Rafiq Masih,

(2015) 4 SCC 334.

Issue notices to respondents on payment of P.F. within seven days. Notices be made returnable within four weeks. List the matter in the week commencing 17.01.2022.

(VISHAL DHAGAT) JUDGE

sp/-

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SUNIL KUMAR
PATEL
Date: 2021.12.08
18:31:20 IST