Madhya Pradesh High Court
Bsnl vs Shri Gopal Prasad Tiwari on 11 November, 2020
Author: Subodh Abhyankar
Bench: Subodh Abhyankar
1 WP-16431-2020
The High Court Of Madhya Pradesh
WP-16431-2020
(BSNL Vs SHRI GOPAL PRASAD TIWARI)
2
Jabalpur, Dated : 11-11-2020
Heard through Video Conferencing.
Shri Amit Mishra, learned counsel for the petitioner.
Shri N.K. Salunke, learned counsel appears for the
respondent/caveator. He has already been served a copy of the petition.
Let record of the Labour Court be requisitioned.
Learned counsel for the petitioner is directed to comply with the provisions of Section 17(B) of the Industrial Dispute Act.
Subject to the compliance of the mandatory provisions, till the next date of hearing, no coercive action shall be taken against the petitioner.
List the matter on 16.12.2020.
C.C. as per rules.
(SUBODH ABHYANKAR) JUDGE sj Signature Not Verified SAN Digitally signed by SUSHEEL KUMAR JHARIYA Date: 2020.11.11 17:17:06 IST