Shri Krishna Ginning Factory vs The State Of Madhya Pradesh
2021 Latest Caselaw 6632 MP

              HIGH COURT OF MADHYA PRADESH, BENCH AT INDORE

                                                M.P. No.3541/2021
                                                                                       -1-


           Indore, dated 21/10/2021
                           Shri Sameer Athawale, learned counsel for the petitioner.

                           Shri D.S. Chouhan, learned counsel for the respondent/State.

Heard on admission.

Issue notice to the respondents on payment of P.F. within a week.

I.A. No.9721/2021 taken up.

Looking to the facts and circumstances of the case and also keeping in view the judgment delivered by the Apex Court in the case of Ashok Kumar Kalra Vs. Wing CDR Surendra Agnihotri and others, reported in 2020 (2) SCC, 394, it is directed that till the next date of hearing, proceedings of the trial court shall remain stayed.

In the meanwhile, photocopy of the record of the trial court be also requisitioned.

C.C. as per rules.

(Anil Verma) Judge N.R.

Digitally signed by NARENDRA KUMAR RAIPURIA Date: 2021.10.22 11:00:31 +05'30'