Citation : 2024 Latest Caselaw 10950 P&H
Judgement Date : 5 July, 2024
12. In the instant case, the position is not so. Learned DRT-II, Chandi-
garh has duly exercised its jurisdiction, whether erroneously or not is a question
to be decided by the appellate authority in appropriate proceedings. It is a settled
position of law that interference by High Court in matters like the present has to
be minimal and actuated only in exceptional or extraordinary circumstances.
Learned counsel for petitioners was unable to point out any exceptional or extra-
ordinary circumstance which calls for interference by this Court. It is reiterated
that all arguments as raised before us are well within the realm of consideration
by the learned Appellate Tribunal. Useful reference in this respect can be made to
judgments of Hon'ble the Supreme Court in
Publish Your Article
Campus Ambassador
Media Partner
Campus Buzz
LatestLaws.com presents: Lexidem Offline Internship Program, 2026
LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!