Madhya Pradesh High Court
Ziqitza Health Care Ltd. vs Assistant Labour Commissioner And ... on 5 April, 2019
1 WP-2429-2019
The High Court Of Madhya Pradesh
WP-02429-2019
((((((((((((((((((((((((((((((((((((((((((((((((((((((((((((((((((((((((((((((ZIQITZA HEALTH CARE LTD. Vs ASSISTANT
LABOUR COMMISSIONER AND PURPORTED AUTHORITY UNDER MINIMUM WAGES ACT
1948))))))))))))))))))))))))))))))))))))))))))))))))))))))))))))))))))))))))))))))
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Indore, Dated : 05-04-2019
Shri G.S.Patwardhan, learned counsel for the petitioners.
Heard on the question of admission.
Shri Romesh Dave, learned counsel accepts notice on behalf of
respondent no.3-National Health Mission.
Let notice be issued to the other respondents on payment of process fee within one week.
Till the next date of hearing the respondents are restrained from taking coercive action in pursuance to the impugned order.
List after four weeks.
(PRAKASH SHRIVASTAVA) JUDGE RJ Digitally signed by Reena Joseph Date: 05/04/2019 17:20:22