REGENT COMPUTRONICS PVT. LTD.

DIVISIONAL CONTROLLER Appellant

V/S

LABOUR COURT Respondents

Referred Judgements :-

SUBRAMANIAM V. PUBLIC PROSECUTOR [REFERRED TO]
STATE OF HARYANA VS. RATTAN SINGH [REFERRED TO]
STATE OF HARYANA VS. RATTAN SINGH [REFERRED TO]
STATE OF MAHARASHTRA VS. VITHAL RAO PRITIRAO CHAWAN [REFERRED TO]
J D JAIN VS. MANAGEMENT OF STATE BANK OF INDIA [REFERRED TO]
STATE OF WEST BENGAL VS. ATUL KRISHNA SHAW [REFERRED TO]
KRISHNASWAMI VS. UNION OF INDIA [REFERRED TO]
STATE OF UTTAR PRADESH VS. BATTAN [REFERRED TO]
RAJ KISHORE JHA VS. STATE OF BIHAR [REFERRED TO]
STATE OF ORISSA VS. DHANIRAM LUHAR [REFERRED TO]
STATE OF UTTARANCHAL VS. SUNIL KUMAR SINGH NEGI [REFERRED TO]
UP STATE ROAD TRANSPORT CORPORATION VS. SURESH CHAND SHARMA [REFERRED TO]

JUDGEMENT

(1.) Learned advocates for the petitioner and the respondent are not present.

(2.) The petition is listed in the Cause List for Final Hearing, which is special list (for Thursday) the matters are listed specially for Final Hearing. According to the note / instructions in the Roster, special instructions are also issued in respect of the matters listed for final hearing in special cause list on Thursday. Therefore, this Court is not inclined to adjourn the hearing.

(3.) In this petition, the petitioner has prayed, inter alia, that:

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DIVISIONAL CONTROLLER Vs. LABOUR COURT

Referred Judgements :-

JUDGEMENT

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