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Del. HC: Situs of Workman’s Place of Employment Vital in conferring Jurisdiction upon Labour Court - (01 Sep 2023)

LABOUR AND INDUSTRIAL

Delhi High Court has held that situs of the place of employment of a workman would be a determinative factor in conferring territorial jurisdiction upon a Labour Court for deciding a labour dispute raised by a workman.

Tags : DELHI HIGH COURT   WORKMAN   LABOUR COURT   JURISDICTION  

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