Madhya Pradesh High Court
Ganesh Kumar Ludele vs M/S Ranbaxy Leboretrise Limited ( ... on 24 April, 2019
1 MP-495-2019 The High Court Of Madhya Pradesh MP-6171-2018 (SUN PHARMACEUTICAL INDUSTRIES (INDIA) LTD. Vs GANESH KUMAR LUDELEY) MP/00495/2019 4 Indore, Dated : 24-04-2019 Parties through their counsel. Petitions are admitted for hearing. Till the next date of hearing subject to compliance of provisions of Section 65(3) of the M.P.Industrial Relations Act by the employer the execution of the award under Challenge shall remain stayed.
Let the record be requisitioned.
(PRAKASH SHRIVASTAVA) JUDGE RJ Digitally signed by Reena Joseph Date: 25/04/2019 10:49:57