M/S Chauthmal Dangi Thr. Its ... vs The State Of Madhya Pradesh
2021 Latest Caselaw 7070 MP

             1                                 W.P.No.23403/2021
                                  (M/s Chouthmal Dangi Vs. State of M.P.and others)

             Indore : Dated 29.10.2021

                         Shri Suyash Thakur, learned counsel for the petitioner.

                         Heard.

                         Issue notice to the respondents on payment of PF within seven

days, failing which petition shall stand dismissed without further

reference to the Court. Notices be made returnable at an early date.

Heard on interim relief.

By placing reliance on full Bench judgment of this Court in the

case of B.B.Verma and another Vs. State of M.P., 2007(4) MPLJ 610,

learned counsel submits that without there being adjudication impugned

RRC (Annexure P/1) has been issued.

Considering the aforesaid and subject to hearing other side,

operation of impugned RRC (Annexure P/1) shall remain stayed.

C.c.as per rules.

                         (Sujoy Paul)                                    (Anil Verma)
                            Judge                                           Judge



Patil



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        SHAILESH PATIL
        Date: 2021.10.29
        18:00:53 +05'30'