Madhya Pradesh High Court
Grasim Vidyalaya vs Bhartiya Ashaskiya Shikshan Sansthan ... on 9 July, 2021
Author: Vivek Rusia
Bench: Vivek Rusia
1 MP-2253-2020 The High Court Of Madhya Pradesh MP-2253-2020 (GRASIM VIDYALAYA Vs BHARTIYA ASHASKIYA SHIKSHAN SANSTHAN KARMCHARI SANGH AND OTHERS) 8 Indore, Dated : 09-07-2021 Heard through Video Conferencing. Parties through their counsel. Learned counsel for the parties jointly submit that impugned order in this petition is the consequence of the impugned order in writ petition No.1003/2015 hence both the petitions are liable to be heard jointly.
Meanwhile the record in both the petitions be requisitioned from the Labour Court.
List this matter along with W.P. No.1003/2015 on 13.07.2021.
(VIVEK RUSIA) JUDGE ajit AJIT Digitally signed by AJIT KAMALASANAN DN: c=IN, o=HIGH COURT OF MADHYA PRADESH BENCH INDORE, ou=HIGH COURT OF MADHYA PRADESH BENCH KAMALASAN INDORE, postalCode=452001, st=Madhya Pradesh, 2.5.4.20=156c9cedca1b74d671db9f220a5e3ed6cba241effad89 2107d95ef0a1afc55b4, pseudonym=CFDFD9C36711CA738F527A5D61A1EE901C09EF2 9, AN serialNumber=7F0BEE2D78BD57DA058F3247441C87E7E0817F B61F5E2ABCAEE63CAAA7B3B9FF, cn=AJIT KAMALASANAN Date: 2021.07.09 17:21:38 +05'30'