Prabhu vs Judge,Labour Court,Sriganganagar And ... on 5 September, 2018

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Rajasthan High Court - Jodhpur

Prabhu vs Judge,Labour Court,Sriganganagar And ... on 5 September, 2018

Bench: Arun Bhansali

        HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                         JODHPUR
                     S.B. Civil Writ No. 121/2005

Prabhu S/o Bhanwar Lal, B/c Kalal, aged 35 years, R/o through
Tikam Chand Kalal, Rajvi Colony, Jhopadiya, Sojat Gate, District
pali.
                                                       ----Petitioner
                                Versus
1. The Judge labour Court, Sri Ganganagar.
2. Rajasthan State Mines and Mineral Ltd., Hanumangarh.
3. Rajasthan State Mines and Mineral Ltd., Sadul Building,
Bikaner.
4. M/s Salvi and Company Ward No.38, Kachhary Road, Near
Chuna Fatak, Hanumangarh Junction.
                                                    ----Respondents


For Petitioner(s)        :   Mr. K.S. Yadav.
For Respondent(s)        :   Mr. Tribhuvan Gupta.


             HON'BLE MR. JUSTICE ARUN BHANSALI

Order 05/09/2018 The petitioner has directly written communications addressed to this Court seeking withdrawal of the present writ petition.

The application has been sworn before the Notary and is accompanied by copy of identity card issued by the Election Commission of India.

Learned counsel for the petitioner submits that he has no instructions, insofar as, the prayer for withdrawal of the writ petition is concerned, and further submits that otherwise the case is covered by judgment of this Court in Lt. Shri Ajit Singh v. Labour Court & Ors. : S.B. Civil Writ No.5918/2004, decided on 1.12.2016, wherein, similar impugned award was set aside and the matter was remanded back to the Labour Court to adjudicate the dispute between the parties.

(2 of 2) Learned counsel for the respondents submits that copy of the above application / letter has been forwarded by the petitioner to the respondents also, which in turn have been sent by the respondents to the counsel.

In view of the fact that the petitioner has indicated his desire to withdraw the present writ petition by way of an application sworn before Notary accompanied by proper identity proof, the application is allowed, the writ petition is dismissed as withdrawn.

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Rajasthan High Court - Jodhpur