REGENT COMPUTRONICS PVT. LTD.

Msl Group India Appellant

V/S

Eknath Narayan Shelar Respondents

Referred Judgements :-

MANAGEMENT OF OASIS SCHOOL,HYDERABAD VS. LABOUR COURT,HIMAYATNAGAR [REFERRED TO]
J K SYNTHITICS LTD VS. K P AGRAWAL [REFERRED TO]
UMESH CHANDRA PANDEY VS. STATE OF U P [REFERRED TO]
DEEPALI GUNDU SURWASE VS. KRANTI JUNIOR ADHYAPAK MAHAVIDYALAYA [REFERRED TO]

JUDGEMENT

(1.) By this petition, the petitioner-Management has put forth prayer clause 22(a) and 22(b) as under :-

(2.) I have considered the strenuous submission of the learned Advocate for the Management and with his assistance, I have gone through the grounds (A to Z) and (AA to HH).

(3.) The admitted factors in this case are as under :-

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MSL GROUP INDIA Vs. EKNATH NARAYAN SHELAR

Referred Judgements :-

JUDGEMENT

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