Aviva Life Insurance Co. India Ltd. And ... vs Presiding Officer, Central Govt. ...
2024 Latest Caselaw 6071 P&H

Citation : 2024 Latest Caselaw 6071 P&H
Judgement Date : 18 March, 2024

Punjab-Haryana High Court

Aviva Life Insurance Co. India Ltd. And ... vs Presiding Officer, Central Govt. ... on 18 March, 2024

                                                                                        2024:PHHC:038141

                            108
                                          IN THE HIGH COURT OF PUNJAB AND HARYANA
                                                       AT CHANDIGARH

                                                                      CWP-5623-2024 (O&M)
                                                                      DECIDED ON: 18.03.2024

                            AVIVA LIFE INSURANCE CO. INDIA LTD. AND OTHERS
                                                                 .....PETITIONERS
                                                  VERSUS

                            PRESIDING OFFICER, CENTRAL GOVT. INDUSTRIAL
                            TRIBUNAL CUM LABOUR COURT-I AND ANOTHER
                                                              .....RESPONDENTS

                            CORAM: HON'BLE MR. JUSTICE SANJAY VASHISTH.

                            Present:      Mr. Manish Jain, Advocate, for the petitioners.

                            SANJAY VASHISTH, J (ORAL)

1. On realising the confusion in regard to the actual opportunities afforded to the Management for cross-examining respondent No.2 - workman, counsel for the petitioners seeks withdrawal of the present writ petition, with liberty to file a fresh one, with complete and correct particulars.

2. Accordingly, present writ petition stands dismissed as withdrawn, with the liberty as sought and recorded here above.

3. However, it is made clear that in case, any fresh petition is filed, petitioner - Management would place on record the copy of affidavit of the workman, submitted on 27.11.2018, and all orders passed by learned Industrial Tribunal-cum-Labour Court, thereon, till the time of filing of the fresh petition.

4. Pending miscellaneous application(s) also stands disposed of.


                                                                          (SANJAY VASHISTH)
                            18.03.2024                                          JUDGE
                            Lavisha

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

authenticity of this order/judgment