Punjab-Haryana High Court
Municipal Corporation Patiala vs Lovkush And Ors on 6 August, 2024
056 CWP No. 16463 of 2016
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CWP No. 16463 of 2016
Judgement Reserved on: 15.05.2024
Judgement Pronounced on: August 6, 2024
(arising out of the order dated 28.10.2015, passed by the Industrial Tribunal, Patiala,
in Application No. 718 of 2013, u/s 33-C(2) of the Industrial Disputes Act, 1947)
Municipal Corporation, Patiala
...Petitioner(s)
Versus
Lovkush & others
...Respondent(s)
CORAM: HON'BLE MR. JUSTICE SANJAY VASHISTH
Present: Mr. Anurag Goyal, Advocate, Amicus Curiae.
Mr. D.S. Patwalia, Senior Advocate, Amicus Curiae, with
Ms. Alisha Sharda, Advocate.
Mr. Sanjeev Soni, Ms. Vikramjit Kaur Soni, & Mr. Sarthak
Soni, Advocates, for the petitioner.
None for respondent No. 1
Mr. Amit Chaudhary, DAG, Punjab.
-.-
SANJAY VASHISTH, J.
This petition and pending miscellaneous application(s), if any, stands disposed of, in terms of detailed observations made in the judgment of even date, passed separately in CWP No. 06535 of 2017, titled as "Kasturi Lal s/o Kundan Lal v. Municipal Corporation, Amritsar and others", and 510 connected cases, including present petition.
(SANJAY VASHISTH) JUDGE August 6, 2024 Pkapoor Whether speaking/reasoned? Yes/No Whether reportable? Yes/No PRASHANT KAPOOR 2024.08.06 15:16 I attest to the accuracy and authenticity of this order/judgement