U.P.S.E.B., KANPUR Vs. PRESIDING OFFICER, LABOUR COURT 2, KANPUR AND ORS.
LAWS(ALL)-2019-3-333
HIGH COURT OF ALLAHABAD
Decided on
March 12,2019
U.P.S.E.B., Kanpur
Appellant
VERSUS
Presiding Officer, Labour Court 2, Kanpur And Ors.
Respondents
JUDGEMENT
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(1.) Civil Misc. Restoration Application No. 128353 of 2010 supported by affidavit dated 25.4.2010 is taken up.
(2.) Heard Sri Rajendra Kumar Mishra, learned counsel for the petitioner. No one has appeared on behalf of the respondent no. 3 even in the revised call.
(3.) Cause shown in para 4 of the affidavit filed in support of the Restoration Application is found to be sufficient.;
(2.) Heard Sri Rajendra Kumar Mishra, learned counsel for the petitioner. No one has appeared on behalf of the respondent no. 3 even in the revised call.
(3.) Cause shown in para 4 of the affidavit filed in support of the Restoration Application is found to be sufficient.;
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