Allahabad High Court
Gupta Timber Products Privater Limited vs State Of U.P. & 2 Others on 10 August, 2021
Author: Vivek Kumar Birla
Bench: Vivek Kumar Birla
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 42 Case :- WRIT - C No. - 15053 of 2021 Petitioner :- Gupta Timber Products Privater Limited Respondent :- State Of U.P. & 2 Others Counsel for Petitioner :- Chandra Bhan Gupta Counsel for Respondent :- Vijay Sinha,Samarth Sinha Hon'ble Vivek Kumar Birla,J.
Heard Sri Chandra Bhan Gupta, learned counsel for the petitioner as well as learned Standing Counsel appearing for the State respondents and Sri Samarth Sinha, learned counsel for the contesting respondent no. 3 and perused the record.
Present petition has been filed challenging the impugned order dated 11.2.2021 and 23.5.2019 passed by the respondent no. 2-Presiding Officer, Labour Court-II, UP Ghaziabad.
At the very outset, learned counsel for the parties agree that the matter may be remanded to respondent no. 2-Presiding Officer, Labour Court-II, UP Ghaziabad for decision afresh.
In view of the consent of learned counsel for the parties, present petition stands allowed. The impugned order dated 11.2.2021 and 23.5.2019 passed by the respondent no. 2-Presiding Officer, Labour Court-II, UP Ghaziabad are hereby quashed.
Matter is remanded to the respondent no. 2-Presiding Officer, Labour Court-II, UP Ghaziabad for decision afresh, preferably within a period of three months from the date of production of a self-attested copy of this order, without granting any unnecessary adjournments.
Learned counsel for the parties undertakes that they shall cooperate in the hearing and no unnecessary adjournments will be taken.
It is made clear that this Court has not considered the merits of the case.
No order as to costs.
Order Date :- 10.8.2021 Abhishek