Punjab-Haryana High Court
Ram Sarup vs P O Labour Court Ambala on 1 July, 2015
Author: Amit Rawal
Bench: Amit Rawal
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CWP-1022-1993
Date of Decision: 01.07.2015
Ram Sarup
... Petitioner
Versus
Presiding Officer, Labour Court, Ambala and ors.
... Respondents
CORAM: HON'BLE MR.JUSTICE AMIT RAWAL.
1. Whether reporters of local newspapers may be allowed to see
judgment ?
2. To be referred to reporters or not ?
3. Whether the judgment should be reported in the Digest ?
Present: None for the petitioner.
Mr. M.S. Sindhu, Advocate
for the respondent No.3.
Mr. Hitesh Pandit, Addl. A.G. Haryana.
AMIT RAWAL, J. (ORAL)
There is no representation on behalf of the petitioner.
Position was not different on 06.05.2015 & 04.02.2015 also.
Dismissed for non-prosecution.
(AMIT RAWAL) 01.07.2015 JUDGE pawan PAWAN KUMAR 2015.07.01 16:21 I attest to the accuracy and integrity of this document