Punjab-Haryana High Court
M/S Bosch Chassis System India Limited vs State Of Haryana And Others on 8 February, 2021
Author: Ritu Bahri
Bench: Ritu Bahri
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
CWP-834 of 2021
Date of decision:- 08.02.2021
M/s Bosch Chassis System India . Ltd. ...Petitioner
Vs.
State of Haryana and others ...Respondents
CORAM: HON'BLE MS. JUSTICE RITU BAHRI
Present: Mr. Vinod S. Bhardwaj, Advocate
for the petitioner.
***
Ritu Bahri, J. (Oral)
Petitioner is seeking setting aside of reference dated 09.07.2019 (P-14) received in the Labour Court on 29.07.2019 passed by the respondents.
The grievance of the petitioner is that respondents have allowed reference pertaining to the termination of the services of the respondent- workman even though the earlier reference on behalf of the private respondent was withdrawn. The present demand notice has been filed on the same grounds by the private respondents. The order of fresh reference on the same cause of action is barred by the Principles of Resjudicata as well as in an abuse of process of law.
After arguing for some time, learned counsel for the petitioner wishes to withdraw the present petition with a liberty to take pleas before the Labour Court.
Dismissed as withdrawn with the aforesaid liberty.
(RITU BAHRI) 08.02.2021 JUDGE G Arora Whether speaking/reasoned : Yes/No Whether reportable : Yes/No 1 of 1 ::: Downloaded on - 22-08-2021 20:42:52 :::