REGENT COMPUTRONICS PVT. LTD.

D.T.C. Appellant

V/S

RAJINDER SINGH Respondents

Referred Judgements :-

DELHI CLOTH AND GENERAL MILLS COMPANY LIMITED VS. KUSHAL BHAN [REFERRED TO]
TATA OIL MILLS COMPANY LIMITED VS. WORKMEN [REFERRED TO]
DEPOT MANAGER A P STATE ROAD TRANSPORT CORPORATION VS. MOHAMMAD YOUSUF MIYA [REFERRED TO]
CHOLAN ROADWAYS LTD VS. G THIRUGNANASAMBANDAM [REFERRED TO]

JUDGEMENT

(1.) The instant application has been filed seeking an early hearing of the captioned writ petition.

(2.) For the sufficient cause being shown in the instant application, the same is allowed and the matter in the 'regular category' is taken up for hearing.

(3.) Accordingly, the application stands disposed of.

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D.T.C. Vs. RAJINDER SINGH

Referred Judgements :-

JUDGEMENT

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