REGENT COMPUTRONICS PVT. LTD.

Abdul Munaf Shaikh Appellant

V/S

Zilla Parishad, Nagpur Respondents

Referred Judgements :-

PUNJAB NATIONAL BANK V. K.K. VERMA [REFERRED TO]
MANAGING DIRECTOR ECIL HYDERABAD VS. B KARUNAKAR [REFERRED TO]
PUNJAB NATIONAL BANK CHIEF PERSONNEL DISCIPLINARY AUTHORITY PUNJAB NATIONAL BANK VS. KUNJ BEHARI MISRA:SHANTI PRASAD GOEL [REFERRED TO]
YOGINATH D BAGDE VS. STATE OF MAHARASHTRA [REFERRED TO]
STATE BANK OF INDIA VS. K P NARAYANAN KUTTY [REFERRED TO]

JUDGEMENT

(1.) Considering that a service dispute is involved and the learned Advocates for the respective sides were ready with the matter, the Civil Application No.239/2020 stands disposed off.

(2.) I have heard the learned Advocates for the petitioner and respondent no.1 and the learned AGP on behalf of respondent no.2.

(3.) The petitioner has put-forth prayer clause A and B as under:-

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ABDUL MUNAF SHAIKH Vs. ZILLA PARISHAD, NAGPUR

Referred Judgements :-

JUDGEMENT

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