REGENT COMPUTRONICS PVT. LTD.

W.C.I Appellant

V/S

GYANWATI Respondents

Referred Judgements :-

GARMENT CLEANING WORKS BOMBAY VS. WORKMEN [REFERRED TO]
CALCUTTA INSURANCE LIMITED VS. WORKMEN [REFERRED TO]
STATE OF KERALA VS. M PADMANABHAN NAIR [REFERRED TO]
R KAPUR VS. DIRECTOR OF INSPECTION PAINTING AND PUBLICATION INCOME TAX [REFERRED TO]
SECRETARY O N G C LTD VS. V U WARRIER [REFERRED TO]

JUDGEMENT

(1.) Heard.

(2.) Since the respondents have entered appearance by way of caveat, the matter is heard finally with consent of learned Counsel for the parties.

(3.) Petition is directed against the order dated 20-5-2010 and 23-3-201 1 respectively passed by the Controlling Authority and the Appellate Authority under payment of Gratuity Act, 1972 (hereinafter to be referred to as 'Act of 1972').

Click here to view full judgment.

W C I Vs. GYANWATI

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address