REGENT COMPUTRONICS PVT. LTD.

D T C ; MOOLCHAND KHAIRATI RAM HOSPITAL And AYURVEDIC RESEARCH INSTITUTE Appellant

V/S

PREM SINGH And ORS ; GOVT OF NCT And ANR Respondents

Referred Judgements :-

UNION BANK OF INDIA V. SEPPO RALLY [REFERRED]
SARAIAH VS. EXECUTIVE ENGINEER PANCHAYAT RAJ DEPARTMENT [REFERRED]
REGIONAL AUTHORITY DENA BANK VS. GHANSHYAM [REFERRED]
MANAGEMENT OF CENTAUR HOTEL VS. P S MOHAN NAIR [REFERRED]
HOOGHLY PRINTING CO LTD VS. STATE OF WEST BENGAL [REFERRED]
HIND RECTIFIERS LIMITED VS. PRESIDING OFFICER 1ST LABOUR COURT [REFERRED]

JUDGEMENT

(1.) C.M. No. 10789/2013 in W.P.(C) 18152/2006

(2.) This is an application filed by the petitioner seeking a clarification that respondent (workman) is not entitled to any payment under Section 17B of the Act after retirement.

(3.) As the issue involved in both the above applications (C.M. No. 10789/2013 in W.P.(C) 18152/2006 and C.M. No.5914/2014 in W.P.(C) 4703/2003) is common, the applications were taken up for hearing together.

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D.T.C. Vs. PREM SINGH

Referred Judgements :-

JUDGEMENT

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