Madhya Pradesh High Court
Care Health Insurance Limited ... vs Akhilesh Dubey on 20 May, 2025
Author: Vishal Mishra
Bench: Vishal Mishra
1 MP-2611-2025
IN THE HIGH COURT OF MADHYA PRADESH
AT JABALPUR
MP No. 2611 of 2025
(CARE HEALTH INSURANCE LIMITED (FORMERLY KNOWN AS RELIGARE HEALTH INSURANCE
COMPANY LIMITED) Vs AKHILESH DUBEY AND OTHERS )
Dated : 20-05-2025
Shri Aditya Ahiwasi - Advocate for the petitioners.
Issue notice to the respondent on payment of process fee within seven
working days by RAD mode, failing which the petition shall stand dismissed without further reference to the Bench.
Heard on I.A. No. 8685 of 2025 for stay.
It is argued that the employee was required to show that he was not engaged in any establishment during the intervening period; however, the fact remains that there is judgment passed by the Labour Court directing reinstatement with back-wages, therefore, they are required to show compliance of Section 17-B of the Industrial Disputes Act.
Subject to compliance of Section 17-B of the Industrial Disputes Act, the effect and operation of the impugned judgment dated 10.01.2025 (Annexure P/1) is directed to be stayed till the next date of hearing.
Record of the Labour Court be called for.
(VISHAL MISHRA) JUDGE VV Signature Not Verified Signed by: VINOD VISHWAKARMA Signing time: 21-05-2025 11:09:56