WPMS/2240/2020
2022 Latest Caselaw 4004 UK

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                                  WPMS No. 2240 of 2020
                                  Hon'ble Manoj Kumar Tiwari, J.

Mr. D.S. Mehta, learned counsel for the petitioners.

None present for the respondents. This writ petition was disposed of vide judgment dated 24.11.2022 by permitting petitioner to approach Central Government Industrial Tribunal by moving appropriate application, within fifteen days.

Today the matter is listed on time extension application.

Having regard to the facts and circumstances of the case, time granted for approaching Central Government Industrial Tribunal, is extended for further two weeks from today.

Time extension application (MCC No. 13296 of 2022) stands disposed of.

(Manoj Kumar Tiwari, J.) 13.12.2022 Aswal