Madhya Pradesh High Court
Smt. Annubai vs Ranbaxy Leboratories Ltd. on 26 July, 2017
1
Writ Petition No.2480/2015
26.07.2017
Shri B.M. Gehlod, learned counsel for the
petitioner.
Shri Prateek Patwardhan, learned counsel for
respondent No.1.
Learned counsel for respondent No.1 prays for and is granted two weeks time to file reply.
List the matter in the second week of August, 2017 along with Writ Petition No.1339/2015 (Mahesh Sharma v. Ranbaxy Laboratories Limited), Writ Petition No.1342/2015 (Man Singh v. Ranbaxy Laboratories Limited), Writ Petition No.2477/2015 (Shyamlal Yogi v. Ranbaxy Laboratories Limited), Writ Petition No.4133/2015 (Mukesh Prajapat v. Ranbaxy Laboratories Limited) and Writ Petition No.1952/2017 (Gangabai v. Ranbaxy Laboratories Limited) for analogous hearing.
(P.K. Jaiswal) (Ved Prakash Sharma)
Judge Judge
rcp