REGENT COMPUTRONICS PVT. LTD.

CHIEF EXECUTIVE OFFICER Appellant

V/S

Babu Arjun Ghodke Respondents

Referred Judgements :-

COLLECTOR LAND ACQUISITION ANANTNAG VS. KATIJI [REFERRED TO]
SECRETARY STATE OF KARNATAKA VS. UMADEVI [REFERRED TO]
UTTARANCHAL FOREST DEVELOPMENT CORPORATION VS. JABAR SINGH [REFERRED TO]
HINDUSTAN AERONAUTICS LTD VS. DAN BAHADUR SINGH [REFERRED TO]
ASHOK KUMAR VS. DISTRICT MAGISTRATE BASTI [REFERRED TO]
SONERAO SADASHIVRAO PATIL VS. GODAWARIBAI [REFERRED TO]
SHIVAPPA BHUJANGAPPA BEMBALE VS. STATE OF MAHARASHTRA [REFERRED TO]
RAJKUMAR S/O ROHITLAL MISHRA VS. JALAGAON MUNICIPAL CORPORATION [REFERRED TO]
ESHA BHATTACHARJEE VS. MANAGING COMMITTEE OF RAGHUNATHPUR NAFAR ACADEMY [REFERRED TO]
B. MADHURI GOUD VS. B. DAMODAR REDDY [REFERRED TO]

JUDGEMENT

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

(2.) The petitioner in both these petitions is the Zilla Parishad, Jalna. Both the respondents are identically situated. Both had filed Complaint (ULP) No.62/2004 and 63/2004 respectively before the Industrial Court, which have been allowed by the impugned common judgment dated 19/12/2006. I am, therefore, taking up both these petitions together for hearing and disposal.

(3.) While issuing notices to the respondents, I had directed the petitioner to deposit Rs.50,000/ in each petition in this Court since the petitions have been filed on 13/01/2015 after 8 years and 1 month for challenging the impugned judgments dated 19/12/2006.

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CHIEF EXECUTIVE OFFICER Vs. BABU ARJUN GHODKE

Referred Judgements :-

JUDGEMENT

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