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Chhindwara Seoni Ksh.Gramin Bank vs Regional Labour Commissioner & ...
2023 Latest Caselaw 5295 MP

Citation : 2023 Latest Caselaw 5295 MP
Judgement Date : 29 March, 2023

Madhya Pradesh High Court
Chhindwara Seoni Ksh.Gramin Bank vs Regional Labour Commissioner & ... on 29 March, 2023
Author: Vivek Agarwal

IN THE HIGH COURT OF MADHYA PRADESH AT JABALPUR WP No. 2695 of 2000 (BUNDELKHAND KSHETRIYA GRAMIN BANK Vs REGIONAL LABOUR COMMISSIONER & ANR.)

WP/02696/2000, WP/02823/2000, WP/02981/2000 Dated : 29-03-2023 Shri Ashish Shroti - Advocate for the petitioners.

Learned counsel for the petitioners is directed to bring on record copy of the recommendations of the Basu Committee as referred to in Para 7(1) of the judgment of the Supreme Court in case of G.S. Kaushik and another Vs. Union of India and others, (1996) 8 SCC 681.

Let report be produced within seven days. List in the week commencing 17.04.2023.

(VIVEK AGARWAL) JUDGE

pp

Signature Not Verified SAN

Digitally signed by PUSHPENDRA PATEL Date: 2023.03.29 17:52:53 IST

 
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