TATA INTERNATIONAL LIMITED Vs. MR. BABULAL CHAUHAN

JUDGEMENT

(1.) Shri Girish Patwardhan, learned counsel for the petitioner at the outset has drawn attention of this Court towards the judgment delivered in the case of Tata International Limited v. Virendra Singh (W.P. 5136/2017).

(2.) The controversy involved in the present case also stands concluded in light of the aforesaid judgment. The judgment passed in the aforesaid case reads as under:-

(3.) In light of the aforesaid judgment, present petition stands disposed of. The judgment delivered in the case of Tata International Limited v. Virendra Singh (W.P. 5136/2017) shall be applicable mutatis mutandis in the present petition also.