REGENT COMPUTRONICS PVT. LTD.

JOHNSON AND JOHNSON LIMITED Appellant

V/S

GAUTAM HARI VEDI Respondents

Referred Judgements :-

NATIONAL ENGINEERING INDUSTRIES LTD V. STATE OF RAJASTHAN [REFERRED TO]
STATE OF UTTAR PRADESH VS. MOHAMMAD NOOH [REFERRED TO]
STRAW BOARD MANUFACTURING CO LIMITED SAHARANPUR VS. GOVIND [REFERRED TO]
TATA IRON AND STEEL COMPANY LIMITED VS. S N MODAK [REFERRED TO]
HERBERTSONS LIMITED VS. WORKMEN OF HERBERTSONS LTD [REFERRED TO]
PUNJAB BEVERAGES PVT LIMITED CHANDIGARH MANAGEMENT OF HINDUSTAN COPPER LIMITED VS. SURESH CHAND:N K SAXENA [REFERRED TO]
TATA ENGINEERING AND LOCOMOTIVE COMPANY LIMITED VS. THEIR WORKMEN [REFERRED TO]
BALMER LAWRIE WORKERS UNION BOMBAY VS. BALMER LAWRIE AND COMPANY LIMITED [REFERRED TO]
BARAUNI REFINERY PRAGATISHEEL SHRAMIKPARISHAD GENERAL SECRETARY BARAUNI TELSHODHAK MAZDOOR UNION VS. INDIAN OIL CORPORATION LTD:JOINT CHIEF LABOUR COMMISSIONER CENTRAL [REFERRED TO]
S GANAPATHY VS. AIR INDIA [REFERRED TO]
JAIPUR ZILA SAHAKARI BHOOMI VIKAS BANK LIMITED VS. RAM GOPAL SHARMA [REFERRED TO]
K C PRIVATE LIMITED VS. PRESIDING OFFICER [REFERRED TO]
HARI FERTILIZERS VS. STATE OF UTTAR PRADESH [REFERRED TO]
SHASHIKANT SRIKRISHNA SOMPURKAR VS. TATA MEMORIAL HOSPITAL [REFERRED TO]
SAMBHAJI RAMJI PATIL UMREKAR VS. DISTRICT SUPPLY OFFICER NANDED [REFERRED TO]
C S DIXIT VS. BAJAJ TEMPO LIMITED [REFERRED TO]

JUDGEMENT

(1.) THE appellant/petitioner has assailed the order dated 28th April, 2000 passed by the learned Single Judge in Writ Petition No. 1602 of 2000 to the extent of refusal to grant interim relief to the Appellant/ Petitioner. The said order passed by the learned Single Judge, reads as under : "rule. No interim relief. "

(2.) WE have heard Shri K. K. Singhwi, the learned Senior Counsel with Shri Naik and Shri Ghuge, for the appellant/petitioner and Shri T. K. Prabhakaran, learned Counsel for the respondent Nos. 1 and 2. Respondent No. 3 is not a necessary party and he is, therefore, directed to be deleted forthwith.

(3.) BY the consent of the parties the appeal was taken up for final hearing on 31st August, 2000. The factual matrix leading to this Letters Patent Appeal is required to be briefly stated, as under :

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JOHNSON AND JOHNSON LIMITED Vs. GAUTAM HARI VEDI

Referred Judgements :-

JUDGEMENT

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