Madhya Pradesh High Court
N.S. Balmukundan vs Ruchi Soya Industries Ltd. Thr. ... on 16 September, 2019
Author: Virender Singh
Bench: Virender Singh
1 MCRC-33582-2019
The High Court Of Madhya Pradesh
MCRC-33582-2019
(N.S. BALMUKUNDAN Vs RUCHI SOYA INDUSTRIES LTD. THR. VIRENDRA S/O SHRI SATYANARAYAN
MANDOWARA)
2
Indore, Dated : 16-09-2019
Shri Anurag Baisal, Advocate for the applicant.
Heard on the question of admission.
Issue notice to the respondent on payment of P.F. within a week,
returnable within 4 weeks.
(VIRENDER SINGH) JUDGE SS/-
Digitally signed by Shailesh Sukhdev Date: 17/09/2019 16:07:49