M/S Bata India Ltd. & Another vs The Presiding Officer, Labour ...
2011 Latest Caselaw 1965 ALL

Citation : 2011 Latest Caselaw 1965 ALL
Judgement Date : 24 May, 2011

Allahabad High Court

M/S Bata India Ltd. & Another vs The Presiding Officer, Labour ... on 24 May, 2011

Bench: Dilip Gupta




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 21
 

 
Case :- WRIT - C No. - 23634 of 1996
 

 
Petitioner :- M/S Bata India Ltd. & Another
 
Respondent :- The Presiding Officer, Labour Court & Another
 
Petitioner Counsel :- Rakesh Tiwari
 
Respondent Counsel :- C.S.C.
 

 
Hon'ble Dilip Gupta,J.

It is stated in paragraph 7 of the affidavit filed in support of the recall application that the vakalatnama was filed by Sri Sandeep Srivastava in the office on 26th July, 2006. The said vakalatnama is not in the file and nor there is any noting in the order sheet that this vakalatnama was filed in the office.

Office to submit a report whether the vakalatnama was filed. In case the vakalatnama was filed, the office shall explain why such a note was not made in the order-sheet and why it was not placed on record.

List in the 2nd week of July, 2011.

Order Date :- 24.5.2011

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