Prashant Kelapure vs State Of Madhya Pradesh
2021 Latest Caselaw 515 MP

                                                                         1                            WP-11536-2019
                                              The High Court Of Madhya Pradesh
                                                         WP-11536-2019
                                                 (PRASHANT KELAPURE Vs STATE OF MADHYA PRADESH AND OTHERS)

                                      13
                                      Jabalpur, Dated : 04-03-2021
                                            Shri N.S. Ruprah, learned counsel for the petitioner.
                                            Shri Purushendra Kaurav, learned Advocate General along with Shri
                                      Aditya Khandekar, counsel for the respondents/State.

Learned counsel for the petitioner has sought time to argue this case in the light of judgment of this court in WA No. 918/18 dated 25-02-2020.

Issue notice to the respondent No. 4 on payment of PF within seven days by both modes. Notice be made returnable within 18-03-2021.

In addition thereto, Mr. Siddharth Sharma, learned PL for the respondent No. 4 is also requested to seek instructions in this case on or before the next date of hearing.

List this case on 18-03-2021.

(ATUL SREEDHARAN) JUDGE

PG

Signature Not Verified SAN

Digitally signed by PARMESHWAR GOPE Date: 2021.03.05 11:25:33 IST