Sunbeam Lightweighting ... vs State Of Haryana And Others
2022 Latest Caselaw 17606 P&H

IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
109
CWP No.28095 of 2022
DATE OF DECISION : 22"? DECEMBER, 2022

Sunbeam Lightweighting Solutions Workers Union, Gurugram
through its President Om Narayan
.... Petitioner
Versus

State of Haryana & others
.... Respondents

CORAM : HON'BLE MR. JUSTICE RAJBIR SEHRAWAT

RREKRKSE

Present : Mr. Anil Mehta, Advocate and
Mr. Varun Dutta, Advocate for the petitioner.

Mr. Sehbaz Thind, Advocate for Caveator-respondent No.3.

3 Ok Ok OK

RAJBIR SEHRAWAT, J. (Oral)

This is the petition filed by the petitioner under Article 226 of the Constitution of India seeking issuance of writ in the nature of certiorari for quashing the notice dated 02.12.2022 (Annexure P-3) sent by respondent No.1to the petitioner upon application dated 03.11.2022 (Annexure P-2) filed by respondent No.3 under Section 25-O of the Industrial Disputes Act, 1947; along with certain other prayers.

The counsel for the petitioner seeks permission to withdraw the present petition.

Dismissed as withdrawn.

22™ December, 2022 (RAJBIR SEHRAWAT) 'raj' JUDGE Whether speaking/reasoned: Yes No

Whether Reportable: Yes No

RAJ KUMAR

2022.12.22 17:10

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