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MP High Court: Labour Laws are Beneficial, and Hyper-Technical Limitation Views Must be Avoided - (03 Feb 2026)

LABOUR AND INDUSTRIAL

MP HC held that workmen’s claims should not be dismissed on hyper-technical limitation grounds, especially when delays arose from COVID-19 or lack of legal awareness, emphasizing the beneficial nature of labour laws while dismissing Medicaps Limited’s writ challenging the Industrial Court’s remand.

Tags : LABOUR LAWS   HYPER-TECHNICAL LIMITATION   BENEFICIAL  

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