G.S. Sandhawalia, J. - (1.) Civil Misc. No. 10762 -CWP of 2014
(2.) APPLICATION for placing on record the statement of the petitioner (Annexure P4) made before the Labour Court, is allowed, subject to all just exceptions. Annexure P4 is taken on record. Civil Misc. No. 4773 -CWP of 2014
(3.) APPLICATION has been filed for disposal of the writ petition in terms of the order passed by this Court in Civil Writ Petition No. 3076 of 2009 titled as ''Jarnail Singh v. Presiding officer, Labour Court, Ambala and Others", decided on 9.11.2009. The same is allowed, subject to all just exceptions.;