REGENT COMPUTRONICS PVT. LTD.

BHARAT OVERSEAS BANK LTD Appellant

V/S

V Raman Respondents

Referred Judgements :-

J. P. MUDALIAR V. A. C. CHOUBEY [REFERRED TO]
C. R. RAMASWAMI V. NEEDLE INDUSTRIES (I) LTD. [REFERRED TO]
STATE OF PUNJAB V. AMAR SINGH HARIKA [REFERRED TO]
NAND KESHWAR PRASAD V. LABOUR COURT [REFERRED TO]
RAJ KUMAR VS. UNION OF INDIA [REFERRED TO]
UNION OF INDIA VS. GOPAL CHANDRA MISRA [REFERRED TO]
P KASILINGAM VS. P S G COLLEGE OF TECHNOLOGY [REFERRED TO]
BALRAM GUPTA VS. UNION OF INDIA [REFERRED TO]
PUNJAB NATIONAL BANK VS. P K MITTAL [REFERRED TO]
J K COTTON SPINNING AND WEAVING MILLS COMPANY LIMITED VS. STATE OF UTTAR PRADESH [REFERRED TO]

JUDGEMENT

(1.) This appeal preferred against the order dated March 23, 1993 passed by the learned single judge in W.P. No. 18625 of 1991.

(2.) IN the writ petition the appellant herein sought for quashing the order dated December 16, 1991, passed by the Deputy, Commissioner of Labour (Appeals). Madras, in T.S.E. No. 42 of 1991. The learned single judge has dismissed the writ petition holding that the order passed by the Deputy Commissioner of Labour (Appeals). Madras, under section42(2) of the Tamil Nadu Shops and Establishments Act, 1947 (hereinafter referred to as "" the Act "), does not suffer from any infirmity.

(3.) FOR the purpose of determining the aforesaid points the necessary facts which are not in dispute are as follows :

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BHARAT OVERSEAS BANK LTD Vs. V RAMAN

Referred Judgements :-

JUDGEMENT

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