REGENT COMPUTRONICS PVT. LTD.

VISHWANATH, CHANDRIKAPRASAD GUPTA Appellant

V/S

M.KARUNANITHI Respondents

Referred Judgements :-

RAINBOW INDUSTRIES VS. STATE GOVERNMENT OF MAHARASHTRA [REFERRED TO]
UNION OF INDIA VS. OSWAL WOOLLEN MILLS LTDOTHERS [REFERRED TO]
TAPANKUMARMUKHERJEE VS. HEROMONIMONDAL [REFERRED TO]
STATE OF JAMMU AND KASHMIR VS. MOHAMMAD YAQOOB KHAN [REFERRED TO]
JOTI PARSHAD VS. STATE OF HARYANA [REFERRED TO]
P G PATRA VS. PURAN FOODS [REFERRED TO]
K SHAMRAO VS. ASSISTANT CHERITY COMMISSIONER [REFERRED TO]
PRITHAWI NATH RAM VS. STATE OF JHARKHAND [REFERRED TO]
HAR KISHUN SINGH VS. CHHOTAN MAHTON [REFERRED TO]

JUDGEMENT

(1.) HEARD learned Advocate for the petitioner at length, and perused reply of respondent's Advocates.

(2.) PETITIONER herein is a proprietor of the Firm - M/s. Shivraj Builders and Developers, nagpur, and is a partner of two old establishments, namely 'hotel Shivraj' and 'shivraj Bhojnalaya', Nagpur.

(3.) ACCORDING to petitioner, present contempt Petition is filed by him to report to this Court the act of willful disobedience and the contempt committed by the respondents of the orders passed by Employees' State insurance Court in ESI Case No. 28 of 2004 passed on 19th November, 2004 and in ESI case No. 30 of 2004 passed on 22nd December, 2004. Background

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VISHWANATH CHANDRIKAPRASAD GUPTA Vs. M KARUNANITHI

Referred Judgements :-

JUDGEMENT

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