Madhya Pradesh High Court
Adecco Flexione Workforce Solns ... vs Smt. Jaishree Devi on 10 April, 2024
Author: Achal Kumar Paliwal
Bench: Achal Kumar Paliwal
1
IN THE HIGH COURT OF MADHYA PRADESH
AT JABALPUR
BEFORE
HON'BLE SHRI JUSTICE ACHAL KUMAR PALIWAL
ON THE 10 th OF APRIL, 2024
MISC. APPEAL No. 1963 of 2016
BETWEEN:-
ADECCO FLEXIONE WORKFORCE SOLNS LIMITED
THROUGH MANISH SHARMA A/A 37 YEARS S/O SHRI
M.S. SHARMA EXECUTIVE COMPLIANCE ( MP AND CG)
ADECOO 3RD FLOOR JYOTI COMPLEX ZONE-1 M.P.
NAGAR (MADHYA PRADESH)
.....PETITIONER
( SHRI RAJNEESH GUPTA-ADVOCATE)
AND
1. SMT. JAISHREE DEVI W/O LATE ANANDPURI,
AGED ABOUT 35 YEARS, VILLAGE MAHEBA POST
MAHEBA P.S. NAI GARHI (MADHYA PRADESH)
2. KU. SHILPA D/O LATE ANANDPURI, AGED ABOUT
14 YEARS, R/O VILLAGE MAHEBA, POST MAHEBA,
P.S.NAIGARHI (MADHYA PRADESH)
3. AMAN GOSWAMI S/O LATE ANANDPURI, AGED
ABOUT 12 YEARS, R/O VILLAGE MAHEBA, POST
MAHEBA, P.S.NAIGARHI (MADHYA PRADESH)
4. KU. RITU GOSWAMI D/O LATE ANANDPURI, AGED
ABOUT 10 YEARS, R/O VILLAGE MAHEBA, POST
MAHEBA, P.S.NAIGARHI (MADHYA PRADESH)
5. KU. TANNU GOSWAMI(DECEASED) D/O LATE
ANANDPURI, AGED ABOUT 8 YEARS, R/O VILLAGE
MAHEBA, POST MAHEBA, P.S.NAIGARHI
(MADHYA PRADESH)
6. HANUMAN PRASAD S/O SHRI BRAJMOHAN
PRASAD, AGED ABOUT 75 YEARS, R/O VILLAGE
MAHEBA, POST MAHEBA, P.S.NAIGARHI
(MADHYA PRADESH)
Signature Not Verified
7. SMT. RAMA DEVI W/O SHRI HANUMAN PRASAD,
Signed by: S HUSHMAT
HUSSAIN
Signing time: 13-05-2024
18:06:53
2
AGED ABOUT 70 YEARS, R/O VILLAGE MAHEBA,
POST MAHEBA, P.S.NAIGARHI (MADHYA
PRADESH)
8. GENERAL MANAGER RELIANCE TELECOM LTD
COM MANSAROCER COMPLEX, SECOND FLOOR,
OPPOSITE HABIBGANJ RAILWAY STATION
(MADHYA PRADESH)
9. MANAGER RELIANCE TELECOM LTD JOHN
TOWER, COLLEGE SQUARE ROAD (MADHYA
PRADESH)
.....RESPONDENTS
T h is appeal coming on for orders this day, t h e cou rt passed the
following:
ORDER
Learned counsel for the appellant again prays for time to comply with Court order dated 15.12.2017.
Perusal of the order dated 15.12.2017 reveals that on 15.12.2017, respondents 1 to 7 raised an objection that the appellant has not deposited the amount till today.
Thereafter, on 14.03.2024 and 02.4.2024, case was listed. On 02.04.2024, last opportunity was granted to comply the order dated 15.12.2017 but till today, the order has not been complied with and amount has not been deposited till today as required in view of proviso to section 30 of the Workmen Compensation Act, 1923.
Therefore, the present appeal is dismissed as being not maintainable.
(ACHAL KUMAR PALIWAL) JUDGE Hashmi Signature Not Verified Signed by: S HUSHMAT HUSSAIN Signing time: 13-05-2024 18:06:53