Himachal Pradesh High Court
Pradeep Chauhan vs M/S Ranbaxy Laboratory Limited on 31 December, 2019
Bench: L. Narayana Swamy, Jyotsna Rewal Dua
CWP No.4492 of 2019 .
31.12.2019 Present: Mr. Rahul Mahajan, Advocate, for the petitioner.
CMP No.15910 of 2019 Allowed and disposed of.
CWP No.4492 of 2019 Issue notice to the respondent, returnable within four weeks, on taking steps within a week.
CMP No.15911 of 2019 The application is disposed of by providing that operation and execution of Award dated 25.9.2019 (Annexure P-1), passed in Reference No.75 of 2015, titled as Pradeep Chauhan Vs. M/s Ranbaxy Laboratory Limited, is stayed subject to the provisions of Section 17B of the Industrial Disputes Act, 1947.
Copy dasti.
(L. Narayana Swamy) Chief Justice.
(Jyotsna Rewal Dua)
December 31, 2019 Judge
(Mukesh)
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