REGENT COMPUTRONICS PVT. LTD.

Girish Shantilal Shukla Appellant

V/S

BANK OF BARODA Respondents

Referred Judgements :-

NEW PIECE GOODS BAZAAR CO LIMITED BOMBAY VS. COMMISSIONER OF INCOM TAX BOMBAY [REFERRED TO]
UCO BANK VS. SANWAR MAL [REFERRED TO]
BIHAR SCHOOL EXAMINATION BOARD VS. SURESH PRASAD SINHA [REFERRED TO]
JEYARAM EDUCATION TRUST VS. A G SYED MOHIDEEN [REFERRED TO]
SATHEEDEVI VS. PRASANNA [REFERRED TO]
PREMANAND AND OTHERS VS. MOHAN KOIKAL (VI) AND OTHERS [REFERRED TO]

JUDGEMENT

(1.) Heard Mr. N. D. Nanavati, learned Senior Advocate for the petitioner and Mr. Darshan M. Parikh, learned Advocate for the respondent - Bank of Baroda.

(2.) The petitioner claims pension from the respondent Bank, which is denied and that is the subject matter of this petition.

(3.) The petitioner was working as an employee with the respondent Bank. He was a pension optee.

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GIRISH SHANTILAL SHUKLA Vs. BANK OF BARODA

Referred Judgements :-

JUDGEMENT

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