Punjab-Haryana High Court
Mahender Singh vs The Presiding Officer on 11 April, 2013
Author: Rajiv Narain Raina
Bench: Rajiv Narain Raina
IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH
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CWP No.7933 of 2013
DATE OF DECISION : 11.04.2013
Mahender Singh ....Petitioner
Versus
The Presiding Officer, Industrial Tribunal-cum-Labour Court, Panipat and
others ...Respondents
CORAM: HON'BLE MR. JUSTICE RAJIV NARAIN RAINA
Present : Mr. S.S.Kharb, Advocate,
for the petitioner.
RAJIV NARAIN RAINA, J. (ORAL)
After addressing arguments for some time, learned counsel for the petitioner craves leave to withdraw the present writ petition with liberty to the petitioner to pursue administrative remedy, if any, against the order dated 21.05.2003. The petitioner would have the protection of Section 14 of the Limitation Act for the period spent pursuing remedy in wrong forum.
Dismissed as withdrawn with liberty aforesaid.
11.04.2013 (RAJIV NARAIN RAINA) adhikari JUDGE