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2003 LAB. I. C. 3829
::(2003) 108 DLT 126
Delhi High Court
Hon'ble Judge(s):
Mukul Mudgal
, J
Constitution of India , Art.226— Filing of writ petition - Award of Labour Court challenged - Impleadment of Labour Court as party - Is not permissible unless and until specific relief is sought for against them. AIR 1999 SC 976, Followed, (Para 2)
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