VAJARA YOJNA SEED FARM Vs. PRESIDING OFFICER LABOUR COURT II
LAWS(ALL)-2002-11-57
HIGH COURT OF ALLAHABAD
Decided on November 21,2002

VAJARA YOJNA SEED FARM Appellant
VERSUS
PRESIDING OFFICER, LABOUR COURT II Respondents

JUDGEMENT

Ashok Bhushan, J. - (1.) We have heard Dr. R.G. Padia, Senior Counsel, Sri Rajendra Kumar Srivastave, Sri Arvind Srivastava, Sri Sidhartha, Sri P.R. Mauiya, Sri V.S. Sinha, Advocates, appearing for the appellants and Sri P.S. Baghel, Sri Maneesh Goyal, Advocates and Sri Ashok Khare, Senior Advocate, Sri Ranvijai Singh, learned Standing Counsel, appearing for the respondents.
(2.) In all these appeals, the question regarding maintainability of appeal under Chapter VIII, Rule 5 of the Rules of the Court has been raised. A preliminary objection has been raised by respondents regarding maintainability of the appeal.
(3.) We have heard Counsel for both the parties on the question of maintainability of the appeal under Chapter VIII, Rule 5 of the Rules of the Court and by this common order we arc deciding the question of maintainability along.;


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