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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  

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.