British India Corp. Ltd., Kanpur vs Textile Labour Union, Kanpur And ...
2014 Latest Caselaw 382 ALL

Citation : 2014 Latest Caselaw 382 ALL
Judgement Date : 31 March, 2014

Allahabad High Court

British India Corp. Ltd., Kanpur vs Textile Labour Union, Kanpur And ... on 31 March, 2014

Bench: Sheo Kumar Singh, Anant Kumar




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 35
 

 
Case :- SPECIAL APPEAL No. - 14 of 2003
 

 
Appellant :- British India Corp. Ltd., Kanpur
 
Respondent :- Textile Labour Union, Kanpur And Others
 
Counsel for Appellant :- Vijay Sinha,Kirtika Singh,V.B. Singh
 
Counsel for Respondent :- C.S.C.,H.L. Pandey,M.K. Rajvanshi,R.S.Mishra,Rahul Sahai,Sufia Saba,Vinay Khare
 

 
Hon'ble Sheo Kumar Singh,J.

Hon'ble Anant Kumar,J.

Learned counsel for the respondent submits that there is repeated illness slip of Ms. Kritika Singh, learned Advocate who appears for the petitioner.

In view of the aforesaid, list this matter in the next cause list peremptorily.

Order Date :- 31.3.2014

M.A.A.

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