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Satish Chandra vs Sr. Manager, Acctt. & Commercial, ...
2016 Latest Caselaw 6699 ALL

Citation : 2016 Latest Caselaw 6699 ALL
Judgement Date : 26 October, 2016

Allahabad High Court
Satish Chandra vs Sr. Manager, Acctt. & Commercial, ... on 26 October, 2016
Bench: Ashwani Kumar Mishra



HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 33
 

 
Case :- WRIT - C No. - 51817 of 2016
 

 
Petitioner :- Satish Chandra
 
Respondent :- Sr. Manager, Acctt. & Commercial, Ranbaxy Lab. Ltd. & 5 Ors.
 
Counsel for Petitioner :- Bhanu Bhushan Jauhari
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Ashwani Kumar Mishra,J.

It is stated that petitioner is a workman, and therefore, the proceedings were maintainable before the Labour Court. It is stated that since the company has merged in Sun Pharmaceuticals Ltd, therefore, notice be issued to it only.

Matter requires consideration.

Issue notice to opposite party no.5. Steps be taken by registered speed post, within a week.

The respondents may file counter affidavit within six weeks. Petitioner will have two weeks thereafter to file rejoinder affidavit.

List thereafter.

Order Date :- 26.10.2016

Vinod.

 

 

 
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