JUDGEMENT
-
(1.) Case called out in the revised list. No one appeared on behalf of workman-respondent no.5.
(2.) Heard Sri Shivam Sharma, learned counsel for the petitioner and perused the record.
(3.) By means of the present writ petition, a challenge has been made to the award dated 06.05.1999 passed in Adjudication Case No.84 of 1999 (Sweep Pharmaceutical Pvt. Ltd. Vs. Sri Mukesh Chandra Saxena) by Presiding Officer Industrial Tribunal (II) U.P. at Lucknow, (in shot "Tribunal").;
Click here to view full judgement.
Copyright © Regent Computronics Pvt.Ltd.