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Punjab-Haryana High Court
Jai Singh vs Po Industrial Tribunal Cum Labour Court ... on 14 May, 2024
Neutral Citation No:=2024:PHHC:063611
CWP-17165-2014 -1-
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CWP-17165-2014
Judgement Reserved on: May 06, 2024
Judgement Pronounced on: May 14 , 2024
(arising out of the award passed by the Industrial Tribunal-cum-Labour Court, Panipat, in 292 of
2008)
Jai Singh s/o Mange Ram
...Petitioner
Versus
Presiding Officer, Industrial Tribunal-cum-Labour Court, Panipat, and
another
...Respondents
CORAM: HON'BLE MR. JUSTICE SANJAY VASHISTH
Presence: Mr. Rajesh Bansal, Advocate, for the petitioner.
Mr. Ashwani Talwar, Advocate, for respondent No. 2 - Faze
Three Limited, Panipat.
-.-
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 No. 17142 of 2014 (O&M), titled as "Pappu Giri s/o Sewa Giri v. Presiding Officer, Industrial Tribunal-cum-Labour Court, Panipat and another", and 16 connected cases, including present petition.
(SANJAY VASHISTH) JUDGE May 14 , 2024 Rashmi Whether speaking/reasoned? Yes/No Whether reportable? Yes/No 1 of 1 ::: Downloaded on - 16-05-2024 04:25:27 :::