Punjab-Haryana High Court
Ranbaxy Laboratory Ltd And Others vs The Presiding Officer And Anr on 5 February, 2019
Author: Rajiv Narain Raina
Bench: Rajiv Narain Raina
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
CWP No.20084 of 2018 (O&M)
Date of Decision:5.2.2019
Ranbaxy Laboratory Ltd. and others ... Petitioners
Versus
The Presiding Officer, Industrial Tribunal, Patiala and another
... Respondents
CORAM:- HON'BLE MR. JUSTICE RAJIV NARAIN RAINA
Present: Mr.Anil Sood, Advocate for the petitioner
RAJIV NARAIN RAINA, J. (Oral)
On instructions from his clients, learned counsel for the petitioners seeks leave of this Court to withdraw the writ petition. It may be noticed that this petition was filed challenging the territorial jurisdiction of the Tribunal. However, application under Section 33(C)(2) of the Industrial Disputes Act, 1947 filed by the 2nd respondent has been dismissed in default by the Tribunal which renders this petition infructuous. In case 1st respondent/ workman succeeds in reviving the application under Section 33(C)(2) by bringing fresh application on the same cause of action, then the plea taken in this petition would be open to the Management to be pressed in appropriate proceedings.
Dismissed as withdrawn with the aforesaid liberty.
(RAJIV NARAIN RAINA)
5.2.2019 JUDGE
MFK
Whether speaking/reasoned Yes/No
Whether Reportable Yes/No
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