Z.S.B.Ltd vs A.C.J.M.
2012 Latest Caselaw 746 ALL

Citation : 2012 Latest Caselaw 746 ALL
Judgement Date : 24 April, 2012

Allahabad High Court

Z.S.B.Ltd vs A.C.J.M. on 24 April, 2012

Bench: Sudhir Agarwal




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 2
 

 
Case :- WRIT - C No. - 26097 of 1990
 

 
Petitioner :- Z.S.B.Ltd
 
Respondent :- A.C.J.M.
 
Petitioner Counsel :- K.N. Mishra
 
Respondent Counsel :- S.C.
 

 
Hon'ble Sudhir Agarwal,J.

Petitioner was issued notice to engage another counsel pursuant to Court's order dated 08.1.2003. Office report dated 26.3.12 shows that the notice sent by the office through registered post fixing 20.7.2009 has neither been received back nor acknowledgement is received. Service is deemed sufficient.

Called in revised. None appeared on behalf of the petitioner. However, I have perused the record.

Writ petition is directed against order dated 27.8.1990 passed by Assistant Registrar, Cooperative Societies, respondent no. 6, and order dated 25.7.1990 passed by respondent no. 1 in Case Nos. 824, 825 and 826 of 1990 in so far as the petitioner-Bank is concerned.

The aforesaid orders have been passed under the provisions of Payment of Wages Act for payment of compensation to the workman.

Having gone through the impugned orders as well as pleadings and grounds in the writ petition, I do not find any error apparent on the face of the impugned reference warranting interference under Articles 226 of the Constitution.

The writ petition is dismissed. Interim order, if any, stands vacated.

Order Date :- 24.4.2012

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