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Ranbaxy Laboratiories Limited ... vs Shri Ajay Namdev
2022 Latest Caselaw 16475 MP

Citation : 2022 Latest Caselaw 16475 MP
Judgement Date : 12 December, 2022

Madhya Pradesh High Court
Ranbaxy Laboratiories Limited ... vs Shri Ajay Namdev on 12 December, 2022
Author: Dwarka Dhish Bansal
                                                              1
                                       IN THE HIGH COURT OF MADHYA PRADESH
                                                    AT JABALPUR
                                                       MP No. 5167 of 2022
                           (RANBAXY LABORATIORIES LIMITED (NOW SUN PHARMACEUTICAL INDUSTRIES LTD.) AND OTHERS
                                                           Vs SHRI AJAY NAMDEV)

                           Dated : 12-12-2022
                                 Shri Uttam Maheshwari, Advocate for the petitioners.

                                 Shri H.K. Pardasani, Advocate for the respondent/Caveator.

Learned counsel for the respondent submits that the present petition is not maintainable without making any compliance of Section 17-B of the Industrial Disputes Act.

In turn, learned counsel for the petitioners prays for time to argue the matter and show the judgment of Division Bench of this Court.

List for further consideration on 10.01.2023.

(DWARKA DHISH BANSAL) JUDGE

pb

Signature Not Verified Signed by: PRASHANT BAGJILEWALE Signing time: 12/12/2022 6:15:01 PM

 
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