M/S National Skin Corporaton vs The Presiding Officer,Labour ...
2011 Latest Caselaw 1252 ALL

Citation : 2011 Latest Caselaw 1252 ALL
Judgement Date : 20 April, 2011

Allahabad High Court

M/S National Skin Corporaton vs The Presiding Officer,Labour ... on 20 April, 2011

Bench: Sibghat Ullah Khan




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 30
 

 
Case :- WRIT - C No. - 42959 of 1998
 

 
Petitioner :- M/S National Skin Corporaton
 
Respondent :- The Presiding Officer,Labour Court-Ii Ghaziabad And Ors
 
Petitioner Counsel :- Satish Chaturvedi
 
Respondent Counsel :- C.S.C.,P.C.Srivastava
 

 
Hon'ble Sibghat Ullah Khan,J.

It has been stated on behalf of Sri Satish Chaturvedi, learned counsel for the petitioner that his client is not responding.

Accordingly, writ petition is dismissed for want of prosecution with liberty to file application for recall of this order within two months in case matter still survives. If such an application is filed it need not be accompanied by any affidavit.

Order Date :- 20.4.2011

NLY

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