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LAWS(BOM)-2024-12-87
JOHN JOSEPH Vs. UNION OF INDIA
Decided On December 16, 2024
JOHN JOSEPH
Appellant
V/S
UNION OF INDIA
Respondents
Referred Judgements :-
MOON MILLS LIMITED VS. M R MEHER PRESIDENT INDUSTRIAL COURT BOMBAY
[REFERRED TO]
MAHARASHTRA STATE ROAD TRANSPORT CORPORATION VS. BALWANT REGULAR MOTOR SERVICE AMRAVATI
[REFERRED TO]
KARNATAKA POWER CORPORATION LIMITED VS. K THANGAPPAN
[REFERRED TO]
JUDGEMENT
(1.) Rule.
(2.) Rule made returnable forthwith.
(3.) Heard finally with consent of the parties.
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