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J&K HC: Can’t Maintain Suit for Damages for Wrongful Dismissal Unless Termination Declared Wrongful - (11 Mar 2025)

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Jammu and Kashmir High Court has held that a suit for damages due to wrongful dismissal cannot be maintained unless the termination of employee is challenged and ultimately declared wrongful.

Tags : J&K HIGH COURT   WRONGFUL DISMISSAL   WRONGFUL DISMISSAL  

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