Full Judgment Text
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. 2150 OF 2006
EXECUTIVE OFFICER, MUNICIPAL COUNCIL
PATRAN Appellant(s)
:VERSUS:
GAJJA RAM & ORS.
Respondent(s)
O R D E R
None appears for the respondents.
Learned counsel for the appellant submits, and in our
view fairly, that the controversy raised in this appeal
is covered by an order dated February 14, 2008, passed by
this Court in Civil Appeal No.1476 of 2003: Nagar
Council, Kapurthala Vs. Davinder Singh and Ors.
In view thereof, this appeal is dismissed with no order
as to costs.
However, it is made clear that the impugned judgment
JUDGMENT
would not come in the way of the appellant in raising all
contentions before the Labour Court if and when
applications are filed under Section 33-(C)(2) of the
Industrial Disputes Act, 1947.
.....................J
(DALVEER BHANDARI)
.....................J
(DIPAK MISRA)
New Delhi;
March 29, 2012.
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