REGENT COMPUTRONICS PVT. LTD.

Sailesh Shantilal Lunavia Appellant

V/S

CARBORANDUM UNIVERSAL LIMITED Respondents

Referred Judgements :-

BIDI SUPPLY CO VS. UNION OF INDIA [REFERRED TO]
STATE OF MYSORE VS. WORKERS OF GOLD MINES [REFERRED TO]
Y A MAMARDE VS. AUTHORITY UNDER THE MINIMUM WAGES ACT SMALL CAUSES COURT NAGPUR AND AN [REFERRED TO]
HIS HOLINESS KESAVANANDA BHARATI SRIPADAGALVARU SHRI RAGHUNATH RAO GANPAT RAO N H NAWAB MOHAMMAD IFTIKHAR ALI KHAN SHETHIA MINING AND MANUFACTURING CORPORATION LIMITED THE ORIENTAL GOAL GO LIMITED VS. STATE OF KERALA:UNION OF INDIA [REFERRED TO]
PUNJAB STATE VS. HARVINDER SINGH [REFERRED TO]
HARJINDER SINGH VS. PUNJAB STATE WAREHOUSING CORPORATION [REFERRED TO]
MANAGER NAAZ CINEMA VS. IQBALUNISA LATIFMIYAN SAIYED [REFERRED TO]
C A SREEKANTAN VS. STATE OF KERALA [REFERRED TO]

JUDGEMENT

(1.) Rule returnable forthwith. Mr. P.S. Gogia, learned advocate waives service of notice of Rule for and on behalf of the respondent in both these petitions.

(2.) With the consent of the learned advocates for the respective parties, both these petitions are taken up for final hearing today.

(3.) The challenge in these petitions is to the award dtd. 9/1/2019 passed by the Labour Court, Jamnagar. When the Court issued notice on 5/7/2019, passed the following order:

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SAILESH SHANTILAL LUNAVIA Vs. CARBORANDUM UNIVERSAL LIMITED

Referred Judgements :-

JUDGEMENT

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