Citation : 2026 Latest Caselaw 786 UK
Judgement Date : 6 February, 2026
Office Notes,
reports, orders
or proceedings
SL. No. Date or directions COURT'S OR JUDGE'S ORDERS
and Registrar's
order with
Signatures
WPMS No.278 of 2026
Hon'ble Siddhartha Sah, J.
Mr. Jai Krishan Pandey, Advocate for the petitioner.
2. By means of the present writ petition, petitioner has sought quashing of the order dated 20.01.2026, passed by Labour Court, Haridwar, in Misc. Case No.44 of 2023.
3. At the request of learned counsel for the petitioner, he is permitted to serve the respondent no.2 in the labour court through dasti.
4. Steps to be taken during the course of the day.
5. Looking to the urgency as expressed by the learned counsel for the petitioner, list this case on 10.02.2026.
6. Urgency Application (IA No.1 of 2026) stands disposed of accordingly.
(Siddhartha Sah, J.) Vacation Judge 06.02.2026 SK
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