SICHAI MAZDOOR SANGH Vs. STATE OF U P

JUDGEMENT

(1.) HEARD the counsel for the petitioner as well as learned standing counsel.

(2.) THIS case has been listed peremptorily pursuant to the order of the court dated 13.12.1995. Inspite of repeated opportunity having been afforded vide the order dated 19.5.1992 as well as the order dated 24.11.1995, no counter- affidavit has been filed by the learned standing counsel representing the contesting respondent.