Madhya Pradesh High Court
Shri Maheshwar Hydel Power Corporation ... vs Labour Commissioner on 19 June, 2018
HIGH COURT OF MADHYA PRADESH: BENCH AT INDORE
W.P. No.8144/2018
Indore, dated 19.06.2018
Shri Piyush Mathur, learned senior counsel along
with Shri Dharmendra Sharma and Shri Akash
Vijayvargiya, learned counsel for the petitioner.
Learned counsel for the petitioner has drawn the
attention of this Court towards Section 16 of the Payment
of Bonus Act and his contention is that the production is
yet to be commenced, and therefore, keeping in view
Section 16, the impugned order is bad in law. Learned
counsel has been able to make out a prima facie case for
grant of interim relief.
Issue notice to the respondent (s) on payment of PF
within seven days, failing which, the present writ petition shall stand dismissed without reference to the Court.
In the meanwhile, operation of the impugned order (Annexure-P/8) dated 09.03.2018 shall remain stayed till the next date of hearing.
List the matter on 14th August 2018. Certified copy as per rules.
(S.C. Sharma) Judge Ravi Digitally signed by Ravi Prakash Date: 2018.06.19 17:39:55 +05'30'