Madhya Pradesh High Court
Fullerton India vs Rajendra Chouhan on 6 February, 2023
Author: Maninder S. Bhatti
Bench: Maninder S. Bhatti
1
IN THE HIGH COURT OF MADHYA PRADESH
AT JABALPUR
WP No. 7845 of 2015
(FULLERTON INDIA AND OTHERS Vs RAJENDRA CHOUHAN)
Dated : 06-02-2023
Shri Atul Choudhari, learned counsel for the Petitioner.
Ms. Nikita Kourav, learned counsel for the Respondent.
Counsel for the Petitioner contends that the Petitioner has paid Rs.1,74,000/- to the Respondent workman on 25.09.2018 and the relevant document shall be brought on record.
Though, there is an Interim Order dated 17.04.2017 by which the operation of the award dated 28.02.2015 was stayed. The Counsel for the Respondent/workman submit that the Petitioner being Employer is required to ensure compliance of the provisions of Section 17-B of the Industrial Disputes Act, 1947.
Counsel for Petitioner prays for and is granted three weeks time to ensure compliance of the provisions of Section 17-B of the Industrial Disputes Act, 1947.
List after three weeks.
Interim Relief, if any, to continue till the next date of hearing.
(MANINDER S. BHATTI) JUDGE veni Signature Not Verified Signed by: KRISHNA SINGH Signing time: 2/8/2023 7:02:38 PM