Section 78 in M.P. Industrial Relations Rules, 1961
78.
At the conclusion of the motion hearing, the reader shall send the cases to the Registrar or Industrial Court:Provided that in cases where the Court has ordered stay of execution or granted an order for bail or an injunction, the Registrar of the Industrial Court shall immediately after the hearing in which the order is passed, prepare a copy of the order granting the stay of execution or bail and send or cause it to be sent under the signature of the member of the Industrial Court who passed such order to the parties concerned and are affected thereby.
