L.S. Sharma vs Presiding Officer Labour And Anr.
2012 Latest Caselaw 2683 ALL

Citation : 2012 Latest Caselaw 2683 ALL
Judgement Date : 5 July, 2012

Allahabad High Court

L.S. Sharma vs Presiding Officer Labour And Anr. on 5 July, 2012

Bench: Prakash Krishna




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 1
 

 
Case :- WRIT - C No. - 32006 of 2012
 

 
Petitioner :- L.S. Sharma
 
Respondent :- Presiding Officer Labour And Anr.
 
Petitioner Counsel :- L.S. Sharma
 
Respondent Counsel :- C.S.C.
 

 
Hon'ble Prakash Krishna,J.

The writ petition is reported to be barred by laches of one year and 360 days. The explanation given in para-19 of the writ petition is not satisfactory.

Three weeks time is granted to the petitioner to file better affidavit.

List on 27th July, 2012 as the petitioner is appearing in person.

(Prakash Krishna,J)

Order Date :- 5.7.2012

MK/

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