GIRI RAJ Vs. STATE OF HARYANA AND ANOTHER

JUDGEMENT

(1.) CM No.16229 of 2013

(2.) Learned counsel for the respondent-management fairly states that he has no objection in case the present application is allowed. In view of the above, the instant application is allowed.

(3.) Petitioner-workman, feeling aggrieved against the impugned orders, (Annexures P-2 and P-4) whereby respondent No.1 declined to refer the industrial dispute of the petitioner to the learned Labour Court relying upon a Full Bench judgment of this Court in Sukh Ram v. State of Haryana, 1982 LabIC 1282 as civil suit of the petitioner was pending, petitioner has approached this Court by way of instant writ petition.