Jharkhand High Court
M/S Ceasefire Industries Ltd vs Anuj Kumar Poddar & Ors on 16 August, 2021
Author: Ananda Sen
Bench: Ananda Sen
IN THE HIGH COURT OF JHARKHAND AT RANCHI
W.P. (L) No. 3951 of 2019
M/s Ceasefire Industries Ltd...................... Petitioner(s)
Versus
Anuj Kumar Poddar & Ors............ Respondent(s)
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Coram: Hon'ble Mr. Justice Ananda Sen
Through:-Video Conferencing
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For the Petitioner : Mr. Sumeet Gadodia, Advocate
For the Respondents : Mr. Gautam Rakesh, Advocate
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5/16.08.2021 There is a noting in one of the documents, which has been
disputed by Mr. Sumeet Gadodia, learned counsel for the petitioner. He submits that Annexure-4 is the scan copy of the document, which the workman has produced, but in the said copy there is no mentioning of the word "RUP" below the signature of the workman. He submits that this word "RUP" has been incorporated and later on has been introduced by the workman as Annexure-7. He further submits that both these documents are before the Labour Court alongwith the records.
Considering the aforesaid submission, I direct the Office to call for the original records of Bihar Shops & Establishment Case No. 09/2016, from the Court of the Presiding Officer, Labour Court, Ranchi.
List this case after receipt of the records.
(Ananda Sen, J) Mukund/-cp.1