RAMDAYAL MISHRA Vs. THE STATE OF MADHYA PRADESH

JUDGEMENT

(1.) HEARD . Call for the case diary and then list for admission.

(2.) ALSO heard on I.A. No. 17987/12 an application for grant of stay.

(3.) LEARNED Counsel for the applicant is directed to make and bring Smt. Pratibha Mishra as respondent no. 2 within three days. After amendment and bringing Smt. Pratibha Mishra as respondent no. 2 in petition, issue notice to respondent no. 2 on payment of PF within three days by both the modes i.e. RAD as well as ordinary returnable within four weeks.