Punjab-Haryana High Court
Naresh Kumari vs Presiding Officer Industrial Tribunal ... on 30 April, 2024
Neutral Citation No:=2024:PHHC:058443
Neutral Citation No.: 2024:PHHC:058443
CWP-1481 of 2019(O&M) -1-
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CWP-1481 of 2019
Decided on: April 30, 2024
(arising out of the award passed by the Labour Court, Ambala, in Reference No. 220 of 2009)
Naresh Kumari
...Petitioner(s)
Versus
Presiding Officer,Industrial Tribunal, Patiala and others
...Respondent(s)
CORAM: HON'BLE MR. JUSTICE SANJAY VASHISTH
Presence: Mr. Ranjivan Singh, Advocate
Ms. Kanika Toor, Advocate and
Mr. Risham Raag Singh, Advocate,
for the petitioner.
Mr. Brijesh, Asst. A.G., Punjab.
-.-
SANJAY VASHISTH, J.
This petition and pending miscellaneous application(s), if any, stands disposed of, in terms of detailed observations made in the common judgment of even date, passed separately in CWP-23524-2017 (O&M), titled as "Deputy Commissioner(Collector), Ropar (Punjab) and others v. Labh Singh and another", and 13 connected cases, including present petition.
(SANJAY VASHISTH) JUDGE April 30, 2024 Rashmi Whether speaking/reasoned? Yes/No Whether reportable? Yes/No 1 of 1 ::: Downloaded on - 02-05-2024 03:54:49 :::