Punjab-Haryana High Court
Hmt Limited And Others vs Hmt Officers' Association on 31 May, 2012
Bench: Satish Kumar Mittal, T.P.S. Mann
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
LPA No. 255 of 2012 (O&M)
Date of Decision:- 31.05.2012
HMT Limited and others
.....Appellants
Versus
HMT Officers' Association, Pinjore and another
.....Respondents
CORAM :- HON'BLE MR. JUSTICE SATISH KUMAR MITTAL
HON'BLE MR. JUSTICE T.P.S. MANN
Present:- Mr. R.K. Chhibbar, Sr. Advocate with
Mr. Lalit Thakur, Advocate
for the appellants.
Mr. R.K. Malik, Sr. Advocate with
Ms. Renu, Advocate
for respondent No. 1.
Mr. S. S. Sandhu, Advocate
for respondent No. 2.
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SATISH KUMAR MITTAL, J. (Oral)
C.M. No. 639-LPA of 2012 After hearing learned counsel for the parties and for the reasons stated in the application which is duly supported by an affidavit, delay of 44 days in filing the appeal is condoned.
C.M. stands disposed of.
LPA No. 255 of 2012 After arguing for sometime learned counsel for the appellants wants to withdraw this appeal with liberty to file review application before the learned Single Judge, pointing out certain apparent mistake in the impugned order.
Dismissed as withdrawn with the aforesaid liberty. LPA No. 255 of 2012 -2- It will be open for the appellants to move an application for condonation of delay in filing the review application.
( SATISH KUMAR MITTAL)
JUDGE
31.05.2012 ( T.P.S. MANN )
reema JUDGE