REGENT COMPUTRONICS PVT. LTD.

SANGEETA Appellant

V/S

Texmaco Infractructure And Holdings Ltd Respondents

Referred Judgements :-

KAMLA RANI AND ORS. VS. M/S TEXMACO LTD. [REFERRED TO]
ABHILASH VINODKUMAR JAIN SUNITA BHAGAT VS. COX AND KINGS INDIA LIMITED:VOLTAS LIMITED [REFERRED TO]
STATE OF MAHARASHTRA VS. JAGMOHAN SINGH KULDIP SINGH ANAND [REFERRED TO]

JUDGEMENT

(1.) EXEMPTION is allowed subject to all just exceptions.

(2.) APPLICATION disposed off.

(3.) THE impugned judgment on 21.01.2014 had extended the period for vacation of the quarter by a period of 30 days; the quarter had to be vacated by the petitioner on or before 20.02.2014.

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SANGEETA Vs. TEXMACO INFRACTRUCTURE & HOLDINGS LTD

Referred Judgements :-

JUDGEMENT

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