Madhya Pradesh High Court
W.C.L., Th: G.M., Nagpur vs R.K.K.M.S.(Intuc) & Anr. on 21 December, 2023
1 IN THE HIGH COURT OF MADHYA PRADESH AT JABALPUR WP No. 2144 of 2002 (W.C.L., TH: G.M., NAGPUR Vs R.K.K.M.S.(INTUC) & ANR.) Dated : 21-12-2023 Shri Anoop Nair - Advocate for the petitioner.
Learned counsel for the petitioner with reference to Section 10-A of the Industrial Disputes Act, 1947 submits that only Writ Petition is maintainable against the award passed by the Arbitrator, which has also been notified in the official gazette.
Learned counsel for the petitioner after arguing for sometime seeks an adjournment in order to apprise this Court as to whether alleged misconduct on the part of the Arbitrator is established from the material on the record.
List this case after one week.
(RAJ MOHAN SINGH) JUDGE Vin** Signature Not Verified Signed by: VINOD SHARMA Signing time: 12/22/2023 6:42:50 PM