M/S.Allied Publi Shers Ltd,15 ... vs Labour Court,U.P.Lucknow And ...
2013 Latest Caselaw 7088 ALL

Citation : 2013 Latest Caselaw 7088 ALL
Judgement Date : 22 November, 2013

Allahabad High Court

M/S.Allied Publi Shers Ltd,15 ... vs Labour Court,U.P.Lucknow And ... on 22 November, 2013

Bench: Satish Chandra




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 7
 

 
Case :- SERVICE SINGLE No. - 216 of 1994
 

 
Petitioner :- M/S.Allied Publi Shers Ltd,15 J.N.Herodia Marg
 
Respondent :- Labour Court,U.P.Lucknow And Another
 
Counsel for Petitioner :- S.C. Misra
 
Counsel for Respondent :- B.S. Rawat,R.A. Misra,Vivek Singh
 

 
Hon'ble Dr. Satish Chandra,J.

List has been revised.

None appeared on behalf of the petitioner to press this petition.

It may be mentioned that the law helps those who are vigilant and not those who sleep over their rights as per the maxim, "VIGILANTIBUS, ET NON DORMIENIBUS, JURA SUB VENIUNT".

The writ petition is dismissed for want of prosecution.

Order Date :- 22.11.2013

VNP/-

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