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Delhi HC Calls for Uniform Practice to be Followed by Labour Courts for Inquiry of Preliminary Issue - (27 Dec 2021)

Delhi High Court has called for a uniform practice to be followed by the Labour Courts in respect of deciding the inquiry related issue as a preliminary issue. The Court was of the view that the normal procedure which ought to be adopted by Labour Courts is to first decide the validity of the domestic inquiry as a preliminary issue.

Tags : DELHI HIGH COURT   INQUIRY OF PRELIMINARY ISSUE  

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