Madhya Pradesh High Court
Teleperformance Global Services ... vs Presiding Officer Labour Court Indore on 5 August, 2025
Author: Vijay Kumar Shukla
Bench: Vijay Kumar Shukla
1 WP-25949-2025
IN THE HIGH COURT OF MADHYA PRADESH
AT INDORE
WP No. 25949 of 2025
(TELEPERFORMANCE GLOBAL SERVICES PRIVATE LIMITED AND OTHERS Vs PRESIDING OFFICER
LABOUR COURT INDORE AND OTHERS )
Dated : 05-08-2025
Shri Prateek Jain - Advocate for the petitioner.
Shri Mukesh Parwal - GA for State.
Issue notice to the respondent No.2 on payment of PF within seven
working days by RAD mode with due acknowledgement returnable within six weeks failing which the petition shall stand dismissed without reference to the court.
As an interim measure, it is directed that the operation of the impugned award shall remain stayed subject to compliance of provisions of Sec.17-B of ID Act.
c.c as per rules.
(VIJAY KUMAR SHUKLA) JUDGE VM Signature Not Verified Signed by: VARGHESE MATHEW Signing time: 05-08-2025 16:19:46