Himachal Pradesh High Court
Others vs . Union Of India And Others on 7 January, 2025
Author: Tarlok Singh Chauhan
Bench: Tarlok Singh Chauhan
MES Contract Workers Union, Subathu and others Vs. Union of India and others LPA No. 467 of 2024 07.01.2025 Present: Mr. J.L. Bhardwaj, Senior Advocate, with Mr. Sanjay Bhardwaj, Advocate for the appellants.
Mr. Balram Sharma, Deputy Solicitor General of India, for respondents No.1 to 3-UOI. Notice. Mr. Balram Sharma, learned Deputy Solicitor General of India appears and waives service of notice on behalf of the respondents No.1 to 3-UOI. He informs the Court that respondents-UOI have also filed LPA against the same judgment, however, the same has not yet been listed.
List alongwith aforesaid matter after winter vacations.
In the meanwhile, issue notice to respondent No.4, returnable within six weeks, on taking steps within three days.
(Tarlok Singh Chauhan) Judge (Rakesh Kainthla) Judge 7th January, 2025 (Nikita/Chander)