MAHARAM & ANR Vs. JUDGE,LABOUR COURT,BHILWARA
LAWS(RAJ)-2018-1-112
HIGH COURT OF RAJASTHAN (AT: JODHPUR)
Decided on January 17,2018

Maharam And Anr Appellant
VERSUS
Judge,Labour Court,Bhilwara Respondents

JUDGEMENT

ARUN BHANSALI,J. - (1.) An application has been filed by the petitioner seeking preponement of the date fixed by the office. For the reasons indicated in the application, the same is allowed.
(2.) The matter is taken up for orders.
(3.) With the consent of learned counsel for the parties, the matter is finally heard.;


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