LAWS(MPH)-2019-10-279

STATE OF M.P. Vs. SIKANDAR QURESHI

Decided On October 14, 2019
STATE OF M.P. Appellant
V/S
Sikandar Qureshi Respondents

JUDGEMENT

(1.) Heard on admission.

(2.) This appeal under Section 2(1) of Madhya Pradesh Uchcha Nayalaya (Khand Nyayapeeth Ko Appeal) Adhiniyam, 2005 is directed against the order dated 05/04/2019 passed in Miscellaneous Petition No. 3886/2018.

(3.) The Miscellaneous Petition was directed against the award dated 22/03/2018 passed by Labour Court No.2, Gwalior in reference case No. 39A/ID Act/2016 (Ref).