REGENT COMPUTRONICS PVT. LTD.

Nai Dunia Appellant

V/S

Hemlal Sahu Respondents

Referred Judgements :-

RAJ SAROGI V. AMERICAN EXPRESS (I) PRIVATE LTD. [REFERRED TO]
HOCHTIEF GAMMON VS. INDUSTRIAL TRIBUNAL BHUBANESHWAR ORISSA [REFERRED TO]
INDIAN EXPRESS NEWSPAPERS PRIVATE LIMITED VS. UNION OF INDIA [REFERRED TO]
20TH CENTURY-FOX CORP INDIA P LTD VS. F H LALA [REFERRED TO]
ABP PVT. LTD. VS. UNION OF INDIA [REFERRED TO]
OSHIAR PRASAD AND ORS. VS. THE EMPLOYERS IN RELATION TO MANAGEMENT OF SUDAMDIH COAL WASHERY OF BCCL [REFERRED TO]

JUDGEMENT

(1.) Since a common question of law and facts is involved in these Petitions, therefore, they are clubbed together, heard together and decided finally by this Common Order.

(2.) Facts of the present case are as follows:

(3.) Mr. Girish Patwardhan, learned Senior Advocate appearing for the Petitioner submitted as under:

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NAI DUNIA Vs. HEMLAL SAHU

Referred Judgements :-

JUDGEMENT

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