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[Cites 1, Cited by 2]

Madhya Pradesh High Court

Grasim Vidhyalaya vs Labour Department on 22 July, 2021

Author: Subodh Abhyankar

Bench: Subodh Abhyankar

1 WP-1003-2015 The High Court Of Madhya Pradesh WP-1003-2015 (GRASIM VIDHYALAYA Vs LABOUR DEPARTMENT AND OTHERS) MP/02253/2020 12 Indore, Dated : 22-07-2021 Heard through Video Conferencing. Parties through their counsel.

Since the pleadings are complete, the matter may be heard finally, on the next date of hearing itself, looking to the fact that the present petition is pending since 2015 and now the execution proceedings have also been initiated.

Let the matter be listed on 05-08-2021. Learned counsel for the petitioner is directed to file synopsis of the petition to facilitate final hearing of the matter.


                                                                                                   (SUBODH ABHYANKAR)
                                                                                                         JUDGE


                                             rashmi




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                       Date: 2021.07.23
                       13:20:52 IST