REGENT COMPUTRONICS PVT. LTD.

Triveni Turbine Limited Appellant

V/S

GOVERNMENT OF KARNATAKA Respondents

Referred Judgements :-

A. SUNDARAMBAL V. GOVERNMENT OF GOA,DAMAN AND DIU AND OTHERS [REFERRED TO]
NATIONAL ENGINEERING INDUSTRIES LTD. V. STATE OF RAJASTHAN AND OTHERS [REFERRED TO]
ANZ GRINDLAYS BANK LTD. V. UNION OF INDIA (UOI) AND ORS. [REFERRED TO]
STEEL AUTHORITY OF INDIA LTD. V. UNION OF INDIA (UOI) AND OTHERS [REFERRED TO]
SHAMBU NATH GOYAL VS. BANK OF BARODA [REFERRED TO]
SHIV SHANKAR DAL MILLS INDER SAIN VS. STATE OF HARYANA [REFERRED TO]
A K BINDAL VS. UNION OF INDIA [REFERRED TO]
RAMESH CHANDRA SANKLA VS. VIKRAM CEMENT [REFERRED TO]
EVERERSTEE VS. DISTRICT LABOUR OFFICER [REFERRED TO]

JUDGEMENT

(1.) The question that falls for consideration before this Court is:

(2.) The Petitioner-Company is assailing the legality and correctness of the order of reference made by Respondent No.1.

(3.) Before adverting to the facts of the case, it is necessary to consider the proposition of law in the power of making reference and the condition precedent to the Government in making the reference.

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TRIVENI TURBINE LIMITED Vs. GOVERNMENT OF KARNATAKA

Referred Judgements :-

JUDGEMENT

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