REGENT COMPUTRONICS PVT. LTD.

CHATTAR SINGH Appellant

V/S

DELHI TRANSPORT CORPORATION Respondents

Referred Judgements :-

D K YADAV VS. J M A INDUSTRIES LIMITED [REFERRED TO]
UPTRON INDIA LIMITED VS. SHAMMI BHAN [REFERRED TO]
DEEP CHANDRA VS. STATE OF UTTAR PRADESH [REFERRED TO]
MANAGER R B I BANGLORE VS. S MANI [REFERRED TO]
GANGADHAR PILLAI VS. SIEMENS LTD [REFERRED TO]
DELHI TRANSPORT CORPORATION VS. OM KUMAR [REFERRED TO]
DEEPALI GUNDU SURWASE VS. KRANTI JUNIOR ADHYAPAK MAHAVIDYALAYA [REFERRED TO]

JUDGEMENT

(1.) Cm No.50412/2019 (for condonation of 64 days delay in filing appeal)

(2.) The application stands disposed of.

(3.) The appeal impugns the common judgment dated 13th August, 2019 in W.P.(C) 5070/2013 preferred by the appellant and in W.P.(C) 2059/2014 preferred by the respondent Delhi Transport Corporation (DTC), both with respect to the Award dated 13th March, 2013 of the Central Government Industrial Tribunal (CGIT).

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CHATTAR SINGH Vs. DELHI TRANSPORT CORPORATION

Referred Judgements :-

JUDGEMENT

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