Madhya Pradesh High Court
Goodman Investors Relation Services ... vs The Appellate Authority Payment Of ... on 29 February, 2020
Author: S.C.Sharma
Bench: S.C.Sharma
1 MP-1138-2019 The High Court Of Madhya Pradesh MP-1138-2019 (GOODMAN INVESTORS RELATION SERVICES PVT. LTD. (TANSHIQ SHOWROOM) THR. SHRI NIRMAL SANCHETI Vs THE APPELLATE AUTHORITY PAYMENT OF GRATUITY ACT 1972 AND DEPUTY LABOUR COMMISSIONER AND OTHERS) 10 Indore, Dated : 29-02-2020 Parties through counsel.
By way of last indulgence,8 weeks time is granted to learned counsel for the petitioner to file additional rejoinder.
List on 6.5.2020.
(S.C.SHARMA) JUDGE MK Digitally signed by MUKTA KAUSHAL Date: 04/03/2020 17:27:40