REGENT COMPUTRONICS PVT. LTD.

DEPUTY EXECUTIVE ENGINEER Appellant

V/S

RAJ AMARSINH FULSINH Respondents

Referred Judgements :-

UNION OF INDIA AND OTHERS V. RAMCHANDER AND ANOTHER [REFERRED TO]
BATALA CO OP SUGAR MILLS LTD VS. SOWARAN SINGH [REFERRED TO]
HARYANA STATE AGRICULTURAL MARKETING BOARD VS. SUBHASH CHAND [REFERRED TO]
HARYANA STATE ELECTRONICS DEVELOPMENT CORPORATION LTD VS. MAMNI [REFERRED TO]
GANGADHAR PILLAI VS. SIEMENS LTD [REFERRED TO]
SUSHILA SHARMA VS. PAWAN SHARMA [REFERRED TO]
BHARAT HEAVY ELECTRICALS LTD VS. R V KRISHNARAO [REFERRED TO]
PURSHOTTAMBHAI R KACHHADIA PATEL PRAFULBHAI PUNABHAI VS. STATE OF GUJARAT [REFERRED TO]
BALUBHAI G MAKWANA VS. STATE OF GUJARAT [REFERRED TO]
MANAGEMENT MALAYASIS AIRLINES VS. PRESIDING OFFICER PRINCIPAL LABOUR COURT [REFERRED TO]

JUDGEMENT

(1.) HEARD learned advocate Ms. Sejal K. Mandavia appearing on behalf of petitioner in both the matters.

(2.) THE draft amendment is placed on record in both the matters explaining the delay in filing both the petitions challenging the awards in question.

(3.) ACCORDINGLY, draft amendment is allowed with a direction to the petitioner to carry out the same within a period of two week from today. Accordingly, delay in filing both the petitions are condoned in the interest of justice.

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DEPUTY EXECUTIVE ENGINEER Vs. RAJ AMARSINH FULSINH

Referred Judgements :-

JUDGEMENT

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