Madhya Pradesh High Court
B.T. Industries vs Jaideep Kumar Malgujar Judgement Given ... on 16 January, 2014
W.P.No.16652/2012
B.T.Industries Vs. Jaideep Kumar Malgujar
16/01/2014
Shri Sharad Khare, learned counsel for the petitioner.
Petition is admitted for hearing.
As respondents have already appeared, no further notice to
the respondents is necessary.
Keeping in view the reply submitted by the petitioner with regard to non-compliance of provisions of Section 17-B of the Industrial Disputes Act, the question of non-compliance of Section 17-B and it's effect shall be considered at the time of final hearing of this petition.
List the petition for final hearing in it's turn.
(Rajendra Menon) Judge nd