(1.) BY way of this Intra-Court Letters Patent Appeal, the appellant original respondent No.1 has challenged the judgment and order dated 26.07.2011 passed by the Learned Single Judge in Special Civil Application No.7446 of 2011 whereby the Learned Single Judge allowed the writ petition and set aside the order dated 19.02.2011 passed by the Industrial Court No.1, Gujarat, Vadodara in Complaint (IT) Nos.14 to 74 of 2008, 76 of 2008, 84 of 2008 and 89 to 92 of 2008 and the matter was remanded back to the Industrial Court for passing appropriate order on the complaint after Reference (IT) No.118 of 2008 is decided.
(2.) WE have heard Mr. Kamal B. Trivedi, learned Senior Counsel assisted by Mr. Kunan B. Naik appearing for the appellant and Mr. Mukul Sinha, learned counsel appearing for respondent No.1.
(3.) THE Apex Court in another decision in the case of U. P. State Road Transport Corporation v. Suresh Chand Sharma, (2010) 6 SCC 555 has observed in paragraphs 17 to 20 as under :-
ABOUT US "REGENT COMPUTRONICS PVT. LTD." is a Company incorporated in 1991 under the provisions of the Companies Act, 1956. Since its inception to 1995, the Company was busy in carrying out the activities related to various Banks' Job Work..
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