M.K. AHUJA Vs. SYNDICATE BANK

JUDGEMENT

(1.) CM No. 16647/2010 (exemption).

(2.) ALLOWED , subject to all just exceptions.

(3.) THE present Letters Patent Appeal has been filed challenging the judgment and order dated 01st July, 2010 whereby the learned Single Judge has allowed the respondent -Bank's writ petition being W.P.(C) No. 268/2003 and set aside the award dated 08th August, 2002 of the Industrial Tribunal -cum -Labour Court (hereinafter referred to as 'Tribunal')