REGENT COMPUTRONICS PVT. LTD.

GARDEN SILK MILLS LTD Appellant

V/S

Hetal Desai Respondents

Referred Judgements :-

HINDUSTAN TIN WORKS PVT LIMITED VS. EMPI OYEES OF HINDUSTAN TIN WORKS PRIVATE LIMITED [REFERRED TO]
VIRENDER KUMAR GENERAL MANAGER NORTHERN RAILWAYS NEW DELHI VS. AVINASH CHANDRA CHADHA [REFERRED TO]
SARAN KUMAR GAUR VS. STATE OF UTTAR PRADESH [REFERRED TO]
STATE OF UTTAR PRADESH VS. ATAL BEHARI SHASTRI [REFERRED TO]
ANIL KUMAR GUPTA VS. STATE OF BIHAR [REFERRED TO]
SURJIT GHOSH VS. CHAIRMAN AND MANAGING DIRECTOR UNITED COMMERCIAL BANK [REFERRED TO]
HINDUSTAN MOTORS LIMITED VS. TAPAN KUMAR BHATTACHARYA [REFERRED TO]
RAM ASHREY SINGH VS. RAM BUX SINGH [REFERRED TO]
MANAGEMENT OF SONEPAT COOPERATIVE SUGAR MILLS LTD VS. AJIT SINGH [REFERRED TO]
HARYANA STATE CO OP LAND DEVELOPMENT BANK VS. NEELAM [REFERRED TO]
ALLAHABAD JAL SANSTHAN VS. DAYA SHANKAR RAI [REFERRED TO]
GENERAL MANAGER HARYANA ROADWAYS VS. RUDHAN SINGH [REFERRED TO]
U P STATE BRASSWARE CORPORATION LTD VS. UDAI NARAIN PANDEY [REFERRED TO]
U P S R T C VS. MITTHU SINGH [REFERRED TO]
REETU MARBLES VS. PRABHKANT SHUKLA [REFERRED TO]
DEEPALI GUNDU SURWASE VS. KRANTI JUNIOR ADHYAPAK MAHAVIDYALAYA [REFERRED TO]

JUDGEMENT

(1.) Heard Mr. Clerk, learned advocate for the petitioner and Mr. D.N. Thakkar, learned advocate for the respondent.

(2.) The petitioner company has taken out this petition against two orders where concurrent findings of fact are recorded. The judgment and order passed by learned Labour Court is confirmed by the learned Appellate Court while deciding statutory appeal.

(3.) So far as factual background is concerned it has emerged from the submissions by the learned advocates for the petitioner and respondent and from the record that the respondent herein raised dispute against termination of her service.

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GARDEN SILK MILLS LTD Vs. HETAL DESAI

Referred Judgements :-

JUDGEMENT

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