LAWS(BOM)-2015-9-27

THE DIVISIONAL CONTROLLER, MAHARASHTRA STATE ROAD TRANSPORT CORPORATION Vs. ABDUL KARIM SAIFANSAB JAVALGE

Decided On September 02, 2015

The Divisional Controller, Maharashtra State Road Transport Corporation Appellant

V/S

Abdul Karim Saifansab Javalge Respondents

Referred Judgements :-

KARNATAKA STATE ROAD TRANSPORT CORPN VS. LAKSHMIDEVAMMA [REFERRED TO]
NATIONAL GENERAL MAZDOOR UNION THANE VS. NITIN CASTING LIMITED [REFERRED TO]
MAHARASHTRA STATE CO-OPERATIVE COTTON GROWERS MARKETING FEDERATION LTD VS. VASANT AMBADAS DESHPANDE [REFERRED TO]
MAHARASHTRA STATE ROAD TRANSPORT CORPORATION VS. SYED SAHEBLAL SYED NIJAM [REFERRED TO]

JUDGEMENT

(1.) Rule. Rule made returnable forthwith and heard finally by the consent of the parties.

(2.) I have heard Shri Bagul, learned Advocate for the Petitioner/ MSRTC and Shri Gunale, learned Advocate for the Respondent, extensively.

(3.) The following two points emerge for determination in this petition:

Click here to view full judgment.

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..

Read More

QUick Links

Get in Touch

Email

Sales: sales@the-laws.com
Support: info@the-laws.com

Contact Numbers

8000853936
9376168072

Address

27, 4TH FLOOR, Agrawal Center, Ashram Road, Income Tax, Ahmadabad 380014.

Copyright © 2025 Regent Computronics Private Limited.