Madhya Pradesh High Court
Pnb Metlife India Insurance Co.Ltd. vs Shailendra Singh Parihar on 27 February, 2018
THE HIGH COURT OF MADHYA PRADESH WP Nos.9267/2017 & 9268/2017 Jabalpur, Dated : 27-02-2018 Mr. R.D. Singh, learned counsel for the Company. Mr. Anoop Nair, learned counsel for the workman. Mr. Singh prays for and is granted 10 days' time to file response to I.A. No.10043/2017. In other words, Mr. Singh is directed to file sh compliance report to show that benefit of Section 17(6) of ID Act has e been given to the workman till date.
ad List these matters in the week commencing 12.03.2018.
Pr I.R. shall continue till the next date of hearing.
a hy (SUJOY PAUL) ad JUDGE M of s@if rt Digitally signed by SAIFAN KHAN ou Date: 2018.02.27 18:06:59 +05'30' C h ig H