Employees Union, Modi Steels vs Registrar, Trade Union And 2 Ors.
2014 Latest Caselaw 898 ALL

Citation : 2014 Latest Caselaw 898 ALL
Judgement Date : 15 April, 2014

Allahabad High Court

Employees Union, Modi Steels vs Registrar, Trade Union And 2 Ors. on 15 April, 2014

Bench: Abhinava Upadhya




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 7
 

 
Case :- WRIT - C No. - 20250 of 2014
 

 
Petitioner :- Employees Union, Modi Steels
 
Respondent :- Registrar, Trade Union And 2 Ors.
 
Counsel for Petitioner :- Sharad Malviya,M.I. Farooqi
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Abhinava Upadhya,J.

The dispute raised in the present writ petition is with regard to amendment made in the bye laws of the Union, which is registered as society. As such, this case is not cognizable by this Bench as it is neither an industrial dispute nor the dispute arising out of labour enactments.

Put up before the appropriate Bench on 18.4.2014 as fresh.

Order Date :- 15.4.2014

SKM

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