Sri Guru Ram Dass Hospital vs Presiding Officer, Industrial ...
2023 Latest Caselaw 19183 P&H

Citation : 2023 Latest Caselaw 19183 P&H
Judgement Date : 6 November, 2023

Punjab-Haryana High Court

Sri Guru Ram Dass Hospital vs Presiding Officer, Industrial ... on 6 November, 2023

                                                                                        2023:PHHC:141098

               CWP-15068-2015                                                                      -1-

               227-1


                               IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                                              CHANDIGARH


                                                                           CWP-15068-2015
                                                                           Date of Decision: 06.11.2023


               Sri Guru Ram Dass Hospital, Amritsar                                         ....Petitioner




                                                                Versus




               Presiding Officer, Industrial Tribunal, Amritsar and another

                                                                                         ....Respondents




               CORAM: HON'BLE MR. JUSTICE HARSH BUNGER

               Present :                 None.


               HARSH BUNGER, J. (Oral)

1. Prayer in the present petition filed under Articles 226/227 of the

Constitution of India is for issuance of writ in the nature of certiorari seeking

quashing of order dated 01.04.2015 (Annexure P-4) passed by learned

Industrial Tribunal, Amritsar vide which the petitioner-Management is

directed to reinstate the workman from the date he was sacked with back

wages along with interest @ 9% per annum.

2. Despite second call, there is no representation on behalf of the

parties in Court today.

HIMANI GUPTA 2023.11.07 16:56 I attest to the accuracy and authenticity of this document/judgment High Court, Chandigarh 2023:PHHC:141098

3. It appears that the parties are no more interested in pursuing the

present petition.

4. Dismissed for non-prosecution.

               06.11.2023                                                      (HARSH BUNGER)
               Himani                                                              JUDGE

               Whether speaking/reasoned:                         Yes/No
               Whether reportable:                                Yes/No




HIMANI GUPTA
2023.11.07 16:56
I attest to the accuracy and

authenticity of this document/judgment High Court, Chandigarh