Saurabh Gurjar vs The State Of Madhya Pradesh
2022 Latest Caselaw 795 MP

Citation : 2022 Latest Caselaw 795 MP
Judgement Date : 17 January, 2022

Madhya Pradesh High Court

Saurabh Gurjar vs The State Of Madhya Pradesh on 17 January, 2022

Author: Sheel Nagu

                                     1
          The High Court Of Madhya Pradesh
                   WA No. 1153 of 2021
              (SAURABH GURJAR Vs THE STATE OF MADHYA PRADESH AND OTHERS)

Jabalpur, Dated : 17-01-2022
        Heard through Video Conferencing.

        Shri Ankit Saxena, Advocate for the appellant.
        Shri Jubin Prasad, Panel Lawyer for respondent-State.

Learned counsel for the appellant assailed the order relying upon the judgment delivered in the case of Glaxo Laboratories Vs. The Presiding Officer, Labour Court Meerut & ors AIR 1984 SC 505.

Learned counsel for the State is directed to seek instruction in the matter.

List the matter in the week commencing 07.02.2022.

   (SHEEL NAGU)                                               (SUNITA YADAV)
       JUDGE                                                      JUDGE

MISHRA

ARVIND KUMAR MISHRA
2022.01.21 10:49:03 +05'30'

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