LAWS(MAD)-2006-1-254

STATE OF TAMIL NADU, REP BY ITS SECRETARY TO GOVERNMENT, LABOUR DEPARTMENT; THE CHIEF INSPECTOR OF FACTORIES AND THE DEPUTY CHIEF INSPECTOR OF FACTORIES Vs. R VASANTHI

Decided On January 27, 2006

State Of Tamil Nadu, Rep By Its Secretary To Government, Labour Department; The Chief Inspector Of Factories And The Deputy Chief Inspector Of Factories Appellant

V/S

R Vasanthi Respondents

JUDGEMENT

(1.) Learned Government Pleader appearing for the appellants, on specific instruction from the Government, seeks permission of this Court to withdraw the above Writ Appeals. Permission is granted. Writ Appeals are dismissed as withdrawn. Connected Miscellaneous Petitions are closed.

Click here to view full judgment.

ABOUT US "REGENT COMPUTRONICS PVT. LTD." is a Company incorporated in 1991 under the provisions of the Companies Act, 1956. Since its inception to 1995, the Company was busy in carrying out the activities related to various Banks' Job Work..

Read More

QUick Links

Get in Touch

Email

Sales: sales@the-laws.com
Support: info@the-laws.com

Contact Numbers

8000853936
9376168072

Address

27, 4TH FLOOR, Agrawal Center, Ashram Road, Income Tax, Ahmadabad 380014.

Copyright © 2025 Regent Computronics Private Limited.