Madhya Pradesh High Court
Jila Rogi Klayan Samiti vs Jitendra on 31 July, 2023
Author: Gurpal Singh Ahluwalia
Bench: Gurpal Singh Ahluwalia
1
IN THE HIGH COURT OF MADHYA PRADESH
AT JABALPUR
WP No. 15993 of 2023
(JILA ROGI KLAYAN SAMITI Vs JITENDRA AND OTHERS)
Dated : 31-07-2023
Mr. Ashish Shroti - Advocate for the petitioner.
Issue notice to the respondents on payment of process fee by registered
AD mode, payable by tomorrow.
Call for the record of Case No.14/20 (ID Act Reference) presided by Labour Court, Khandwa (M.P.).
It is directed that the effect and operation of the impugned order dated 24.11.2022 (Annexure-P/9) passed by Presiding Officer, Labour Court Khandwa in Case No.14/2020 (ID Act Reference) shall remain stayed.
The notices are made returnable within three weeks. List this case on 21st of August, 2023 for conformation of stay. If possible, the matter shall also be heard finally.
(G.S. AHLUWALIA) JUDGE julie Signature Not Verified Signed by: JULIE SINGH Signing time: 8/2/2023 7:32:30 PM