REGENT COMPUTRONICS PVT. LTD.

INDIAN REFRIGERATION INDUSTRIES Appellant

V/S

RAM RATTAN SHARMA Respondents

Referred Judgements :-

DELHI CLOTH AND GENERAL MILLS CO. LTD. V. LABOUR COURT [RELIED ON]
MNGT. OF SIVASAKTHI BUS SERVICE V. P. GOPAL [RELIED ON]
N. RARICHAN V. VENU NAIR [RELIED ON]
S. GOPAL KAMMATH V. T. RAGHAVAN [RELIED ON]
SARAN MOTOR PVT LTD VS. VISHWANATH [RELIED ON]
KHANDU KRISHNA BHOGADE VS. KALYANI STEEL LTD [RELIED ON]

JUDGEMENT

(1.) This Writ Appeal has been filed against the impugned judgment dated 2.9.2003 by the learned Single Judge, by which he has dismissed the Writ Petition.

(2.) Heard learned Counsel for the parties and perused the record.

(3.) The facts of the case have been set out in detail in the impugned judgment of the learned Single Judge and hence we are not repeating the same except where necessary.

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INDIAN REFERIGERATION INDUSTRIES Vs. RAM RATTAN SHARMA

Referred Judgements :-

JUDGEMENT

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