Punjab-Haryana High Court
Mallah Quarry Workers Union vs Union Of India & Ors on 4 April, 2018
Author: P.B. Bajanthri
Bench: P.B. Bajanthri
CWP No. 11762 of 2013 (O&M) 1
In the High Court of Punjab and Haryana at Chandigarh
CWP No. 11762 of 2013 (O&M)
Date of Decision: April 04, 2018
Mallah Quarry Worker's Union, Mallah
... Petitioner
Versus
Union of India and others
... Respondents
CORAM: HON'BLE MR. JUSTICE P.B. BAJANTHRI
Present: Mr. Arun Jain, Sr. Advocate with
Mrs. Abha Rathore, Advocate,
for the petitioner.
Mr. Arun Gosain, Central Govt. Counsel
for respondents no.1 and 2.
Mr. M.L. Sarin, Sr. Advocate with
Mr. Nitin Sarin and Mr. Ritesh Aggarwal, Advocates,
for respondents no. 3 and 4.
P.B. Bajanthri, J. (Oral)
In view of order of even date passed in CWP No. 2838 of 2013
- Bhupendera Cement Worker's Union, Surajpur vs. State of Haryana and others, present petition do not survive for consideration.
Accordingly, present petition stands dismissed.
April 04, 2018 [P.B. Bajanthri]
vkd Judge
Whether reasoned / speaking : Yes
Whether reportable : No
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