REGENT COMPUTRONICS PVT. LTD.

DIVISIONAL CONTROLLER Appellant

V/S

C.S. Parmar And Ors. Respondents

Referred Judgements :-

STATE OF HARYANA VS. RATTAN SINGH [REFERRED TO]
KARNATAKA STATE ROAD TRANSPORT CORPORATION VS. B S HULLIKATTI [REFERRED TO]
CHOLAN ROADWAYS LTD VS. G THIRUGNANASAMBANDAM [REFERRED TO]
DIVISIONAL CONTROLLER N E K R T C VS. H AMARESH [REFERRED TO]
U P STATE ROAD TRANSPORT CORPORATION VS. VINOD KUMAR [REFERRED TO]
GUJARAT STATE ROAD TRANSPORT CORPORATION VS. PRABHASHANKER K ACHARYA [REFERRED TO]

JUDGEMENT

(1.) Heard Mr. Raval, learned advocate for the petitioner and Mr. Songara, learned advocate for Mr. G. K. Rathod, learned advocate for the respondent-workman.

(2.) Rule. Mr. Songara, learned advocate has waived service of rule for the respondent-workman.

(3.) In the facts and circumstances of the case and at the request of learned advocate for the petitioner and with consent of learned advocate for the respondent, the petition is heard and decided finally today.

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DIVISIONAL CONTROLLER Vs. C.S. PARMAR AND ORS.

Referred Judgements :-

JUDGEMENT

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