Indian National Trade Union ... vs State Of U.P. And 4 Ors.
2014 Latest Caselaw 799 ALL

Citation : 2014 Latest Caselaw 799 ALL
Judgement Date : 10 April, 2014

Allahabad High Court

Indian National Trade Union ... vs State Of U.P. And 4 Ors. on 10 April, 2014

Bench: Abhinava Upadhya




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 7
 

 
Case :- WRIT - C No. - 21066 of 2014
 

 
Petitioner :- Indian National Trade Union Congress And Another
 
Respondent :- State Of U.P. And 4 Ors.
 
Counsel for Petitioner :- V.P. Shukla
 
Counsel for Respondent :- C.S.C.,Anurag Khanna
 

 
Hon'ble Abhinava Upadhya,J.

Learned counsel for both the parties submit that the matter is cognizable by a Division Bench as it is neither arising out of industrial dispute nor it is a labour matter.

Put up before the appropriate Division Bench preferably on 15.4.2014 as fresh.

Order Date :- 10.4.2014

SKM

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