Galpha Laboratories Limited vs Workman And Sales Promotion ...
2023 Latest Caselaw 1783 MP

                                                             1
                                       IN THE HIGH COURT OF MADHYA PRADESH
                                                    AT JABALPUR
                                                       MP No. 3049 of 2022
                           (GALPHA LABORATORIES LIMITED AND OTHERS Vs WORKMAN AND SALES PROMOTION EMPLOYEES
                                                           UNION AND OTHERS)

                           Dated : 31-01-2023
                                 Shri Anoop Kumar Shrivastava - Advocate for the petitioners.

                                 Shri Haresh Kumar Pardasani - Advocate for respondent No.2 on

caveat.

It is submitted by the counsel for the petitioners that the Division Bench of this Court in the case of Novartis India Limited Vs. Vipin Shrivastava

and others decided on 11 th October, 2018 passed in W.A. No.75/2017 has held that a Medical Representative cannot be treated to be a workman within the meaning of Section 2(s) of Industrial Disputes Act.

Facing with such a situation, the counsel for respondent No.2 submitted that he has not prepared the case from the aforesaid angle. Therefore, he may be granted sometime to go through the judgment and make his submission.

The prayer for adjournment is accepted.

As prayed, list on 20 th February, 2023.

(G.S. AHLUWALIA) JUDGE

vc

Signature Not Verified Signed by: VARSHA CHOURASIYA Signing time: 01-02-2023 10:59:40