Madhya Pradesh High Court
M/S Birla Corporation Ltd. Unit Stana ... vs Deputy Labour Commissioner on 30 July, 2019
1 WP-10533-2019
The High Court Of Madhya Pradesh
WP-10533-2019
(M/S BIRLA CORPORATION LTD. UNIT STANA CEMENT WORKS SATNA P.O. BIRLA VIKAS SATNA Vs
DEPUTY LABOUR COMMISSIONER)
3
Jabalpur, Dated : 30-07-2019
Shri R.B. Tiwari, learned counsel for the petitioner.
Shri R.K. Tripathi, learned Govt. Advocate for the respondents/State.
Heard on the question of admission. Let notice be issued to the respondent No.3 on payment of process fee within seven days by ordinary mode as well as RAD mode.
In the meantime, the further proceeding of the case No.12/19 IDAR (Annexure P/7) pending before the Presiding Officer, Labour Court, Satna shall remain stayed till the next date of hearing.
C.C. as per rules.
(SANJAY DWIVEDI) JUDGE manisha Digitally signed by MANISHA ALOK SHEWALE Date: 01/08/2019 15:26:18