Punjab-Haryana High Court
Patti Coop. Agri. Service Society Ltd. ... vs The Superior Judicial Service ... on 9 January, 2015
Author: Mahesh Grover
Bench: Mahesh Grover
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
CWP no.7530 of 1993
Date of Decision : 09.01.2015
The Patti Cooperative Agriculture Society Ltd. Patti
....Petitioner
Versus
The Superior Judicial Service Presiding Officer, Labour Court, Jalandhar
and others
...Respondents
CORAM : HON'BLE MR.JUSTICE MAHESH GROVER
Present : Mr. M.S.Kang, Advocate for the petitioner
MAHESH GROVER, J.
Learned counsel for the petitioner states that he has no instructions as letters written by him to the petitioner have gone unanswered. Facts of the case indicate an ex parte award which was stayed subject to compliance of provisions of Section 17-B. With the efflux of time and on account of lack of instructions, I am of the considered opinion that instant petition has outlived its utility and the same is dismissed as such.
January 09, 2015 (MAHESH GROVER)
rekha JUDGE
REKHA
2015.01.12 14:30
I attest to the accuracy and
authenticity of this document
High Court Chandigarh