REGENT COMPUTRONICS PVT. LTD.

GTL LTD. Appellant

V/S

MAHARASHTRA RAJYA RASHTRIYA KAMGAR SANGH Respondents

Referred Judgements :-

GRINDLAYS BANK LTD. VS. CENTRAL GOVERNMENT INDUSTRIAL TRIBUNAL [REFERRED TO]
MRF LTD.,GOA VS. GOA MRF EMPLOYEES UNION,GOA AND ANR. [REFERRED TO]
FIRM SRINIWAS RAM KUMAR VS. MAHABIR PRASAD [REFERRED TO]
INCOME TAX OFFICER CANNANORE VS. M K MOHAMMAD KUNHI [REFERRED TO]
MODI SPINNING AND WEAVING MILLS COMPANY LIMITED VS. LADHA RAM AND CO [REFERRED TO]
HARIDAS AILDAS THADANI VS. GODREJ RUSTOM KERMANI [REFERRED TO]
BASAVAN JAGGU DHOBI VS. SUKHNANDAN RAMDAS CHAUDHARY DEAD [REFERRED TO]
AKSHAYA RESTAURANT VS. P ANJANAPPA [REFERRED TO]
HEERALAL VS. KALYANMAL [REFERRED TO]

JUDGEMENT

(1.) This petition filed under Articles 226 and 227 of the constitution of India is directed against the order dated 10-2-2006, passed below ex. C. 17 in Reference (IT) No. 15 of 2004, by the Industrial Tribunal (Maharashtra) , at Thane, refusing to remove from record discard additional written statement dated 4-4-2005 (Ex. CA-6) filed by the First Party contractor to the dispute. Facts :

(2.) The brief facts noticed from the record are that the petitioner is engaged in the business of Process Outsourcing and Information Technology Services and network Engineering.

(3.) The respondent No. 1 is a Trade Union registered under the Trade unions Act, 1926.

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GTL LTD Vs. MAHARASHTRA RAJYA RASHTRIYA KAMGAR SANGH

Referred Judgements :-

JUDGEMENT

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