Punjab-Haryana High Court
Sukhdev Singh vs The Managing Director on 22 July, 2011
Author: A.N. Jindal
Bench: A.N. Jindal
Civil Writ Petition No. 13582 of 1993 1
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH.
Civil Writ Petition No. 13582 of 1993
Date of decision:- 22.07.2011
Sukhdev Singh
....Petitioner
Vs.
The Managing Director
....Respondent
CORAM: HON'BLE MR. JUSTICE A.N. JINDAL
Present:- None for the petitioner.
Mr. Ramesh Chopra, Advocate,
for the respondent.
*****
A.N. JINDAL, J (ORAL)
Having perused the previous order dated 26.04.2010, it transpires that Mr. Ramesh Chopra, Advocate, was recorded as counsel for the petitioner, but actually he is a counsel for the respondent.
Accordingly, now Mr. Chopra will be read as counsel for the respondent.
The petitioner has sought issuance of a direction to the respondent to refund the amount recovered illegally from him.
The present writ petition is not maintainable, as either the petitioner should have approached the Labour Court under the Industrial Disputes Act or should have filed a Civil Suit.
In any case, none has appeared on behalf of the Civil Writ Petition No. 13582 of 1993 2 petitioner today.
It appears that the petitioner is no more interested in pursuing the petition.
Dismissed for non-prosecution.
(A.N.JINDAL) 22 of July, 2011 nd JUDGE ajp