REGENT COMPUTRONICS PVT. LTD.

Ishan International Pvt. Ltd. Appellant

V/S

Ratilal Chhaganlal Kadiya Respondents

Referred Judgements :-

SECRETARY STATE OF KARNATAKA VS. UMADEVI [REFERRED TO]
HAMDARD WAKF LABORATORIES VS. DEPUTY LABOUR COMMR [REFERRED TO]
KOH I NOOR TABACCO PRODUCTS PRIVATE LIMITED VS. PRESIDING OFFICER SECOND LABOUR COURT NAGPUR [REFERRED TO]
THE MANAGER (FACTORY) MAHARASHTRA STATE COOPERATIVE MARKETING FEDERATION LTD. VS. SURESH [REFERRED TO]
SANGHVI JEEVRAJ GHEWAR CHAND INDIAN TELEPHONE INDUSTRIES LIMITED VS. SECRETARY MADRAS CHILLIES GRAINS AND KIRANA MER CHANTS WORKERS UNION:THE WORKMEN [REFERRED TO]

JUDGEMENT

(1.) By way of present petition under Article 226 and 227 of the Constitution of India, the petitioner has prayed for the following reliefs :

(2.) The brief facts giving rise to the present petition are as under :

(3.) Heard learned advocate Mr.Anand Gogia, appearing on behalf of the petitioner - Company and learned advocate Mr.Shashikant Gade, appearing on behalf of the respondent - workman.

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ISHAN INTERNATIONAL PVT. LTD. Vs. RATILAL CHHAGANLAL KADIYA

Referred Judgements :-

JUDGEMENT

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