Punjab-Haryana High Court
M/S Spanco Bpo Services Ltd vs Employee State Insurance Coporation on 28 February, 2014
Author: Ritu Bahri
Bench: Ritu Bahri
IN THE HIGH COURT OF PUNJAB & HARYANA, CHANDIGARH
C.W.P. No. 7729 of 2013 (O&M)
Date of Decision:Feb. 28,2014
M/s SPANCO BPO Services Ltd.................... Petitioner
Versus
Employee State Insurance Coporation
and another ......................................... Respondents
Coram: Hon'ble Ms. Justice Ritu Bahri
1.To be referred to the Reporters or not?
2. Whether the judgment should be reported in the Digest?
Present: Mr. Adarsh Jain, Advocate
for the petitioner/s.
Mr. G.D.Gupta, Advocate
for respondent No.1.
Mr. Hemant Saini, Advocate
for respondent No.2.
...
RITU BAHRI, J. (Oral)
Counsel for the petitioner states that this writ petition has been rendered infructuous.
Dismissed as infructuous.
( RITU BAHRI ) JUDGE 28.2.2014 rupi Kaur Rupinder 2014.03.03 10:31 I attest to the accuracy and integrity of this document Chandigarh Kaur Rupinder 2014.03.03 10:31 I attest to the accuracy and integrity of this document Chandigarh