Madhya Pradesh High Court
Pratibha Syntex Ltd. Through Its Vice ... vs Munnalal Sahni on 22 September, 2020
Author: S.C.Sharma
Bench: S.C.Sharma
1
HIGH COURT OF MADHYA PRADESH, BENCH AT INDORE
MISCELLANEOUS PETITION NO.2489 OF 2019
(Pratibha Syntex Limited vs Munnalal Sahni and Others)
Indore, Dated 22.09.2020
Heard the matter through Video Conferencing.
Parties through their respective counsel.
IA No.1695/2020 has been filed on behalf of workmen.
It has been stated by learned counsel for the
respondents/workmen that the workmen are ready to file an
affidavit strictly in terms of the order passed by the Tribunal. The affidavits shall be filed by those workmen who are still in service and not the workmen whose services have been put to an end. Learned counsel for the petitioner has fairly stated that in case the affidavits of the workmen are filed in terms of the order passed by Tribunal, the petitioner shall be taking the workmen on duty.
In light of the aforesaid, IA No.1695/2020 stands disposed of with the consent of the parties.
The interim order passed earlier shall continue subject to the aforesaid modification.
List the matter for final hearing in due course.
(S.C. SHARMA) (SHAILENDRA SHUKLA)
JUDGE JUDGE
Arun/-
Digitally signed by ARUN
NAIR
Date: 2020.09.23 14:02:49
+05'30'