REGENT COMPUTRONICS PVT. LTD.

United Mine Workers Union Appellant

V/S

UNION OF INDIA Respondents

Referred Judgements :-

EAST END DWELLINGS CO. LTD. V. FINSBURY BOROUGH COUNCIL [REFERRED TO]
BOMBAY UNION OF JOURNALISTS VS. STATE OF BOMBAY [REFERRED TO]
SECRETARY INDIAN TEA ASSOCIATION VS. AJIT KUMAR BARAT [REFERRED TO]
OM HEMRAJANI VS. STATE OF U P [REFERRED TO]
MARUTI UDYOG LTD VS. RAM LAL [REFERRED TO]
OSWAL AGRO FURANE LTD VS. OSWAL AGRO FURANE WORKERS UNION [REFERRED TO]
SARVA SHRAMIK SANGH VS. INDIAN OIL CORPORATION LTD [REFERRED TO]
RAHMAN INDUSTRIES PVT. LTD. VS. STATE OF U.P. AND ORS. [REFERRED TO]

JUDGEMENT

(1.) Heard Mr. Gaonkar, learned counsel for the Petitioner and Mr. G. Sardessai, learned counsel for Respondent No.2. Respondent No.1, though served neither present through any representative nor through their counsel.

(2.) On 9th December, 2019 itself, it was made clear that subject to constraints of time, this petition will be disposed of finally at the stage of admission.

(3.) Rule. Rule is made returnable forthwith at the request and with the consent of the learned counsel for the parties.

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UNITED MINE WORKERS UNION Vs. UNION OF INDIA

Referred Judgements :-

JUDGEMENT

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