Madhya Pradesh High Court
M/S Birla Corporation Limited (Unit Of ... vs The State Of Madhya Pradesh on 23 April, 2018
THE HIGH COURT OF MADHYA PRADESH
WP-15299-2017
(M/S BIRLA CORPORATION LIMITED (UNIT OF SATNA CEMENT WORKS) Vs THE STATE OF MADHYA
PRADESH)
4
Jabalpur, Dated : 23-04-2018
Shri R.B. Tiwari, learned counsel for the petitioner.
Shri Sanjay Verma, learned counsel for the respondent no.4.
Shri Verma prays for adoption of the return filed in W.P. No. sh 19599/2015.
e Permission is granted.
ad In this petition and the connected writ petitions, there is an Pr interim order in favour of the petitioner and by virtue of interim order the workmen/labours have been retired at the age of 58 years and all a retired workmen are approaching the Labour Court challenging their hy pre-matured retirement. Therefore, these petitions require urgent ad hearing.
M List on 3rd of May, 2018 alongwith W.P. No. 12790/2014 and other connected petitions.
of I.R. shall continue till next date of hearing.
rt (VIVEK RUSIA) ou JUDGE C h ig Digitally signed by NAVEEN NAGDEVE Date: 2018.04.24 12:05:47 +05'30' H navin