Punjab-Haryana High Court
Lalji vs The Presiding Officer Industrial ... on 20 July, 2016
106
CM No.7891-CWP of 2016 in
CWP No.5844 of 2016
Sh. Lalji
Vs.
The Presiding Officer, Industrial Tribunal-cum-Labour Court,
Rohtak and another
Present: None for the applicant/petitioner.
*****
Advocates are on strike.
This is an application for placing on record the correct memo of parties.
Application stands disposed of.
Corrected memo of parties is taken on record.
(P. B. BAJANTHRI) JUDGE July 20, 2016 rittu 1 of 1 ::: Downloaded on - 21-07-2016 00:10:56 :::