LAWS(BOM)-2002-11-19

KISHOR MAHADEO KAMBLE Vs. UNION OF INDIA

Decided On November 18, 2002

KISHOR MAHADEO KAMBLE Appellant

V/S

UNION OF INDIA Respondents

Referred Judgements :-

M.P.IRRIGATION KARMACHARI SANGH V. STATE OF M.P.AND ANR. [REFERRED TO]
SHAMBU NATH GOYAL VS. BANK OF BARODA [REFERRED TO]
RAM AVTAR SHARMA SURINDER KUMAR SHARMA VS. STATE OF HARYANA:UNION OF INDIA [REFERRED TO]
TELCO CONVOY DRIVERS MAZDOOR SANGH VS. STATE OF BIHAR [REFERRED TO]

JUDGEMENT

(1.) RULE. Returnable forthwith.

(2.) MR. Dubey, advocate waives service for respondent No. 1 and Ms. S. I. Shah, advocate waives service for respondent No. 2.

(3.) RULE is heard finally at this stage.

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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..

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