Employers In Relation To The ... vs Their Workmen Being Represented ...
2023 Latest Caselaw 2092 Jhar

                   IN THE HIGH COURT OF JHARKHAND AT RANCHI

                                   W.P.(L) No. 1018 of 2010

                  Employers in relation to the management of Gopalichack Colliery
                                                 ...    ...      Petitioner
                                            Versus
                  Their workmen being represented by the Area Secretary, Rashtriya
                  Colliery Mazdoor Sangh.        ...       ...       Respondent
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CORAM :HON'BLE MRS. JUSTICE ANUBHA RAWAT CHOUDHARY

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For the Petitioner : Mr. A.K. Mehta, Advocate For the Respondents : Mr. Sarju Prasad, Advocate : Mr. Tejo Mistri, Advocate

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16/18.05.2023 Learned counsels for the parties are present.

2. Learned counsel for the parties are directed to prepare short synopsis of arguments, list of dates and also furnish copies of the judgments, which they seek to rely upon much before the next date of hearing.

3. At this, learned counsel for the respondents has forwarded a copy of the judgment reported in 2008 AIR SCW 3996 (G.M. ONGC Shilchar Vs. ONGC Contractual Workers Union) and he submits that if any other judgment will be relied upon, the same will be forwarded to this Court.

4. Post this case for further hearing on 19.06.2023.

(Anubha Rawat Choudhary, J.) Saurav/