Madhya Pradesh High Court
N.S. Balamukundan vs Ruchi Soya Industries Ltd. Through Mr. ... on 31 July, 2019
1
HIGH COURT OF MADHYA PRADESH
MCRC No. 30875/2019
(N.S. Balamukundan vs. Ruchi Soya Industries Ltd.)
Indore: Dated:- 31/07/2019:-
Shri Anurag Baijal, learned counsel for the petitioner.
Heard on the question of admission.
Issue notice to the respondent on payment of PF within
a week, returnable within 4 weeks.
Also heard on IA No.6085/2019. Issue notice on this count also.
It is contended by the learned counsel that the disputed cheque was issued on 30/05/2018 while the petitioner was Director of the Company only till 29/12/2016.
In view of the above, it is directed that compensation amount, if any, directed by the Court to deposit shall not be disbursed to the complainant till next date of hearing.
List after 4 weeks.
Cc as per rules.
(Virender Singh)
Judge
soumya
Soumy
Digitally signed by Soumya
Ranjan Dalai
DN: c=IN, o=High Court of
Madhya Pradesh Bench
a Indore,
postalCode=452001,
st=Madhya Pradesh,
Ranjan
2.5.4.20=f4d2118683e8432 2bb5797cf28ee60671538b 737cf52962d84d7b527897 e53ac, cn=Soumya Ranjan Dalai Dalai Date: 2019.08.01 16:35:35 +05'30'