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Freudenberg Nok Plant 1 And 2 Workers ... vs State Of Punjab And Others
2024 Latest Caselaw 1369 P&H

Citation : 2024 Latest Caselaw 1369 P&H
Judgement Date : 20 January, 2024

Punjab-Haryana High Court

Freudenberg Nok Plant 1 And 2 Workers ... vs State Of Punjab And Others on 20 January, 2024

2024:PHHC:008241
108
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH

CWP-6302-2021 (O&M)
DECIDED ON: 20.01.2024

FREUDENBERG NOK PLANT 1 AND 2 WORKERS UNION
seeee PETITIONER
VERSUS
STATE OF PUNJAB AND OTHERS --__.......... RESPONDENTS
CORAM: HON'BLE MR. JUSTICE SANJAY VASHISTH.

Present: Mr. Gandharv Malhotra, Advocate
for the petitioner.

SANJAY VASHISTH, J (ORAL)

CM-1007-CWP-2024

Present application has been moved by _ the applicant/petitioner seeking withdrawal of the writ petition i.e. CWP- 6302-2021, on account of the settlement between the petitioner -- Union and respondent Nos.5 and 6.

Counsel for the applicant/petitioner submits that writ petition i.e. CWP-6302-2021 is fixed for 25.04.2024.

He further prays that for disposal of the said writ petition in terms of the settlement and date of hearing be preponed from 25.04.2024 to 20.01.2024 i.e. today itself.

Notice in the application.

Mr. Ashwani Talwar, Advocate, on advance notice, accepts notice on behalf of non-applicants/respondent Nos.5 and 6 and submits that he is not averse to the request of preponement of the main case i.e. CWP-6302-2021 and also for its disposal, as prayed by counsel for the applicant/petitioner.

Considering the submissions made by counsel for the parties, writ petition i.e. CWP-6302-2021 is ordered to be preponed from 25.04.2024 to 20.01.2024 i.e. for today itself and accordingly, present

authenticity of this order/judgment

CWP-6302-2021 (O&M) -2-

application is allowed and civil writ petition i.e. CWP-6302-2021 is disposed of, as having been withdrawn. CWP-6302-2021

In view of the order passed in the aforesaid application i.e.

CM-1007-CWP-2024, present writ petition stands disposed of, as having

been withdrawn.

(SANJAY VASHISTH) 20.01.2024 JUDGE Lavisha

Whether speaking/reasoned _ Yes/No Whether reportable Yes/No

authenticity of this order/judgment

 
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