REGENT COMPUTRONICS PVT. LTD.

Sarita Tiwari Appellant

V/S

Deccan Charters Pvt. Ltd. Respondents

Referred Judgements :-

PARSHOTAM LAL DHINGRA VS. UNION OF INDIA [REFERRED TO]
DENA BANK VS. KIRITIKUMAR T PATEL [REFERRED TO]
REGIONAL AUTHORITY DENA BANK VS. GHANSHYAM [REFERRED TO]
PAVANENDRA NARAYAN VERMA VS. SANJAY GANDHI PGI OF MEDICAL SCIENCES [REFERRED TO]
CHAITANYA PRAKASH VS. H OMKARAPPA [REFERRED TO]
OTIS ELEVATOR COMPANY INDIA LIMITED VS. PRESIDING OFFICER INDUSTRIAL TRIBUNAL III [REFERRED TO]
R KARTIK RAMCHANDRAN VS. P O LABOUR COURT [REFERRED TO]
DELHI CONTONMENT BOARD VS. CENTRAL GOVT INDUSTRIAL TRIBUNAL [REFERRED TO]
RAJ KUMAR RASTOGI VS. P O LABOUR COURT-X [REFERRED TO]
RAJESHWAR MAHTO VS. ALOK KUMAR GUPTA [REFERRED TO]
DILIP MANI DUBEY VS. M/S SIEL LTD. AND ANOTHER [REFERRED TO]
STATE OF PUNJAB VS. JASWANT SINGH [REFERRED TO]

JUDGEMENT

(1.) Heard the learned counsel for the parties and perused the records available before us on this letters patent appeal.

(2.) This intra-court appeal seeks an exception to the judgment and order dtd. 27/8/2019 passed by the learned Single Judge whereby W.P.(C) 3422/2014, which was preferred by the respondent challenging the award dtd. 4/10/2012 passed by the Presiding Officer, Central Government Industrial Tribunal-cum-Labour Court-II, New Delhi (hereinafter referred to as the Tribunal), was allowed and the award of the Tribunal was set aside.

(3.) Learned Single Judge by the impugned judgment and order has, however, directed that the amount paid to the appellant under Sec. 17-B of the Industrial Disputes Act, 1947 (hereinafter referred to as the Act) shall not be recovered.

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SARITA TIWARI Vs. DECCAN CHARTERS PVT. LTD.

Referred Judgements :-

JUDGEMENT

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