Himachal Pradesh High Court
Hfcl Ltd. vs . State Of Hp & Ors. on 7 March, 2024
Author: Sandeep Sharma
Bench: Sandeep Sharma
HFCL Ltd. Vs. State of HP & Ors.
CWP No.7917 of 2022 alongwith CWP Nos.7918, .
7926, 8561, 8562, 8574, 8575, 8579, 8582, 8588, 8590, 8592, 8594, 8596, 8598, 8600, 8601, to 8603, 8603, 8611, 8613, 8614, 8616, 8633, 8685 to 8688, 8691 to 8698 and 8709 to 8714 of 2022 07.03.2024 Present: Mr. Sudhir Thakur, Sr. Advocate with Mr. Karun Negi, Advocate, for the petitioner(s), in all the petitions.
Mr. Anup Rattan, Advocate General, with Mr. Rajan Kahol, Mr. Vishal Panwar & Mr. B.C Verma, Additional Advocate Generals and Ms. Menka Raj Chauhan, Deputy Advocate General, for rrespondents/ State, in all the petitions.
Mr. Anuj Gupta, Advocate with Mr. Rohit Sharma, Advocate, for respondent No.3, in all the petitions.
While placing on record judgment dated 15.09.2021 passed by the Division Bench of this Court in case M/s Wipro Enterprises Private Ltd. Vs. Presiding Officer. Sh. Anuj Gupta, learned counsel representing respondent No. 3 states that the proceeding initiated under Section 33A of the Industrial Disputes Act can continue despite there being disposal of main reference petition. He submitted that otherwise also proceeding initiated under Section 33A of the Industrial Disputes Act being independent in nature, cannot be decided merely on the basis of finding, if any, returned in the main petition.
Having perused the aforesaid judgment, there appears to be some merit in the contention of learned counsel for the respondent, but at this stage Mr. Sudhir Thakur, learned senior counsel for the petitioner submitted that subsequent to passing of aforesaid judgment some other judgment has been passed by the Hon'ble Apex Court and as such, he seeks some time to place on record the same.
List on 25.04.2024.
March 7, 2024 (Sandeep Sharma),
(sunil) Judge
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