SWASTIC MOTORS Vs. LAXMAN SINGH AND ANR
LAWS(RAJ)-2012-8-382
HIGH COURT OF RAJASTHAN
Decided on August 27,2012

SWASTIC MOTORS Appellant
VERSUS
Laxman Singh And Anr Respondents

JUDGEMENT

- (1.) Heard learned counsel for the appellant.
(2.) I.A. No.30166/2010 is allowed. The documents enclosed with the application are taken on record.
(3.) The challenge in this special appeal is the order of Single Bench dated 9th September, 2009, whereby writ petition filed by petitioner/appellant against award of Labour Court, has been dismissed.;


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